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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(3) in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998

(3)Every seafarer shall carry all appropriate certificates in original while serving in a relevant capacity on board a ship in accordance with the applicable safe manning requirements as provided in these rules.