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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(3) in The Indian Merchant Shipping (Medical Examination) Rules, 1958

(3)A seaman not satisfying the prescribed standards of physical fitness and found suffering from a disease or physical defect which, in the opinion of the medical authority examining him, renders him permanently unfit for sea service, shall be given a certificate of 'permanent unfitness'.