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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(2)(ii) in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998

(ii)have not less than eighteen months as approved sea-going service as engineer officer in charge of an engineering watch on ships powered by main propulsion machinery of 3000 KW propulsion power or more;