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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1) in The Merchant Shipping (Medical Examination) Rules, 2000

(1)Unless a shorter period is specified by reason of certain duties to be performed by the seafarer, the medical certificate shall be valid for a maximum period of two years, unless the person is under the age of eighteen years of age; in which case, the maximum period of validity of the medical certificate shall be one year.