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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(a) in The Merchant Shipping (Examination of Engine Drivers of Sea-Going Ships) Rules, 1973

(a)in the case of candidates holding an inland Engineer Certificate issued under the Inland Steam-vessels Act, 1917, be for a period of one year;