Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 27 in The Merchant Shipping (Examination of Engine Drivers of Sea-Going Ships) Rules, 1973 27. Penalty for offering gratuity. - If a candidate offers a gratuity to any officer of the Central Government he will not be allowed to take any examination for twelve months.
