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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(9) in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998

(9)Seafarers who are required to be trained in accordance with sub-rules (2), (5) and (6) shall, at intervals not exceeding five years, undertake appropriate refresher training.