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Union of India - Section

Section 55 in The Merchant Shipping (Examination Of Engineers In The Merchant) Navy Rules, 1963

55. Service found to be insufficient.

- If, after a candidate has passed the examination, it is discovered on further investigation that his services are insufficient to entitle him to receive a certificate, the certificate will not be granted until the candidate has performed the amount of service on which he was deficient, and has been re-examined, unless the Central Government sees fit to dispense with the re-examination.