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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(4) in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998

(4)Personnel providing direct service to passengers in passenger spaces on board ro-ro passenger ships shall have completed the safety training as specified in section A-V/2, paragraph 3 of the STCW Code.