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[Cites 0, Cited by 0] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(2) in The Merchant Shipping (Examination Of Engineers In The Merchant) Navy Rules, 1963

(2)The Central Government may also recognise courses leading to a University Degree or Diploma in Engineering awarded in India or other countries abroad provided evidence is produced to the satisfaction of the Central Government as to the suitability of the courses. Candidates may also be allowed either complete or partial exemption from Part "A" of the examination for the First and Second Class Certificates of Competency, if they satisfy the Central Government that they have obtained suitable degree or similar qualifications in appropriate subjects from a recognised University or place of Higher Education.