Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 40 in The Merchant Shipping (Examination Of Engineers In The Merchant) Navy Rules, 1963

40. Verification of sea service.

- Service which cannot be verified by proper entries in the Articles of Agreement of the ships in which the candidates have served cannot be counted. In all cases, the candidates' names must have been duly entered on the ship's Articles of Agreement as engineers in the ranks in which they were actually serving.