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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in The Merchant Shipping (Examination For Skipper And Second Hand Of A Fishing Vessel) Rules, 1964

(2)The signalling test may also be taken at the same time as the written and the oral tests. A candidate who fails in the signalling test or who does not take the said test but who has passed in either or both the written and oral tests may, within six months of such passing, be re-examined in signalling during any week in which examinations for masters and mates are held.