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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1) in The Merchant Shipping (Medical Examination) Rules, 2000

(1)On being selected for pre-sea training for medical examination, the Director or the officer in-charge of the pre-sea training institute, after satisfying himself that the applicant is eligible, shall cause the particulars of the seaman namely full name, age, category, Continuous Discharge Certificate and passport number to be entered in a register kept for that purpose and shall fix a date, time and place for his medical examination and inform the medical examiner designated by the training institute and the applicant accordingly.