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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2)(ii) in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998

(ii)have approved sea-going service tor a period of one year or more as part of an approved training and assessment programme which includes on-board training in accordance with the requirements of section A-11/1 of the STCW Code and is documented in an approved training record book for assessment or otherwise have approved sea-going service for a period of not less than three years;