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[Cites 0, Cited by 0] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(f) in The Merchant Shipping (Examination Of Engineers In The Merchant) Navy Rules, 1963

(f)A candidate who when taking Part 'B' passes in Sec. (i) (Electrotechnology and Elementary Naval Architecture), but fails in Sec. (ii) (Engineering Knowledge and Oral), will be given a pass in Sec. (i) and may sit for re-examination in Sec. (ii).