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[Cites 0, Cited by 0] [Section 170] [Entire Act]

Union of India - Subsection

Section 170(2) in The Merchant Shipping Act, 1958

(2)The Central Government may make rules specifying the qualifications, experience or sea service which may be required from persons who wish to obtain certificates of competency as cooks under this Act, and the conditions under which any such certificate may be granted, cancelled or suspended.