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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2)(i) in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998

(i)hold a certificate of competency as Chief Engineer Officer for sea-going ships of 3000 KW propulsion power or more (Marine Engineer Officer Class I);