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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(2)(iii) in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998

(iii)have completed approved education, training, examination and assessment and meets the standard of competence as specified in section A-111/2 of the STCW Code.