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[Cites 0, Cited by 0] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(2) in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998

(2)Every candidate for a certificate of proficiency In fast rescue boats shall -
(i)be the holder of a certificate of proficiency in survival craft and rescue boats other than fast rescue boats;
(ii)have attended an approved training course;
(iii)meet the standard of competence for certificates of proficiency in fast rescue boats set out in section A-VI/2, paragraphs 5 to 8 of the STCW Code: and
(iv)on satisfactory completion of the approved training course and demonstration of competence to undertake the tasks, duties and responsibilities set out in Table A-VII2-2 of the STCW Code, be issued with an appropriate certificate.