Section 25(2)(iii) in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998

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Union of India - Subsection

Section 25(2)(iii) in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998

(iii)have completed for a period of not less than six months approved sea-going service in the engine department on ships powered by main propulsion machinery of 750 KW or more closely' supervised and monitored by a Marine Engineer Officer Class III which is duly" documented in an approved training record book as specified in section A-11I/1 of the STCW Code as applicable to ships engaged in Near-Coastal Voyages; and

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Union of India - Subsection

Section 25(2)(iii) in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998