(1)If provision is made by the laws in force in any country other than India for the grant of certificates of competency [* * *] similar to those referred to in this Act, and the Central Government is satisfied-(a)that the conditions under which any such certificates are granted in that country require standards of competency [* * *] [The words " or service" omitted by Act 33 of 1986, Section 3 (w.e.f. 14.8.1986).] not lower than those required for the grant under this Act of corresponding certificates; and(b)that certificates granted under this Act are accepted in that country in lieu of the corresponding certificates granted under the laws of that country;the Central Government may, by notification in the Official Gazette, declare that any certificate of competency [* * *] [[ The words " or service" omitted by Act 33 of 1986, Section 3 (w.e.f.14.8.1986).]] granted under the laws in force in that country and specified in that notification, shall for the purposes of this Act be recognised as equivalent to the corresponding certificate of competency [* * *] [The words " or service" omitted by Act 33 of 1986, Section 3 (w.e.f. 14.8.1986).] granted under this Act and specified in the notification.
