Section 17 in The Indian Merchant Shipping (Medical Examination) Rules, 1958
17. Repeal and savings.
- The Indian Merchant Shipping (Medical Examination) Rules, 1951, are hereby repealed :Provided that appointments made, acts done and certificates issued under the repealed rules shall be deemed to have been made, done or issued under the corresponding provision of these rules.Annexure 'A'[Vide rule 8 of the Indian Merchant Shipping (Medical Examination) Rules, 1958]Standards Of Medical Fitness
