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[Cites 0, Cited by 0] [Section 18(4)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(4)(b) in The Merchant Shipping (Maritime Labour) Rules, 2016

(b)Persons in charge of medical care on board who are not medical practitioner shall have satisfactorily completed training in medical care that meets the requirements of Standard of Training Certification and Watch Keeping Convention.