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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(b) in Indian Wireless Telegraphy (Commercial Radio Operators Certificate of Proficiency and Licence to operate Global Maritime Distress and Safety System) Rules, 1997

(b)holds a valid certificate of competency or its equivalent issued or recognised by the Directorate General of Shipping under the provisions of the Merchant Shipping Act, 1958 (44 of 1958);