Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(2) in The Merchant Shipping (Examination of Engine Drivers of Sea-Going Ships) Rules, 1973

(2)For the purpose of computing qualifying sea service, service on such vessels shall be assessed at half rate towards the required sea service for the period actually spent on regular watches at sea.