Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15] [Entire Act] Union of India - Subsection Section 15(2) in The Merchant Shipping (Examination of Engine Drivers of Sea-Going Ships) Rules, 1973 (2)For the purposes of computing qualifying sea service, time served on auxiliary machinery shall be counted at half rate upto a maximum of 6 months.
