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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2) in The Merchant Shipping (Examination of Engine Drivers of Sea-Going Ships) Rules, 1973

(2)For the purposes of computing compensatory sea service, service on vessels referred to in sub-rule (1) shall be considered as equivalent to one-half of the period of similar service on foreign-going or home trade ships provided regular watches of at least eight hours per day are kept.