Section 86(1)(a) in The Merchant Shipping Act, 1958

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Union of India - Subsection

Section 86(1)(a) in The Merchant Shipping Act, 1958

(a)that the conditions under which any such certificates are granted in that country require standards of competency [* * *] [The words " or service" omitted by Act 33 of 1986, Section 3 (w.e.f. 14.8.1986).] not lower than those required for the grant under this Act of corresponding certificates; and

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Union of India - Subsection

Section 86(1)(a) in The Merchant Shipping Act, 1958