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

Union of India - Subsection

Section 5(vii) in Merchant Shipping (Examination of Engineers and Engine Drivers of Fishing Vessels), Rules, 1973

(vii)a first class engine driver's certificate of competency granted under the Inland Steam vessels Act, 1917 (1 of 1917) or an equivalent certificate granted under the Indian Ports Act, 1908 (15 of 1908) when the examination is conducted by an engineer and ship surveyor of the Mercantile Marine Department.