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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(1) in The Merchant Shipping (Examination of Engine Drivers of Sea-Going Ships) Rules, 1973

(1)The period served on auxiliary machinery run in conjunction with the main propelling machinery on board foreign-going or home trade ships, shall be taken into account for the purpose of reckoning the compensatory sea service under rule 7.