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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(a) in The Merchant Shipping (Examination Of Engineers In The Merchant) Navy Rules, 1963

(a)day work, by which is meant engineering work at sea other than that performed on regular watch, will be counted at half rate with a maximum allowance of six months towards the qualifying period of sea service, provided that the work has been carried out within the engine or boiler spaces of a steam or motor ship at sea;