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Union of India - Section

Section 43 in The Merchant Shipping (Examination Of Engineers In The Merchant) Navy Rules, 1963

43. Calculation of Service.

- The candidate's service, as shown on his discharges, will be reckoned by the calendar month, i.e., the time included between any given day in any month and the preceding day of the following month, both inclusive. The number of complete months from the commencement of the period, ascertained in this way, should be computed, after which the number of odd days should be counted. The day on which the Agreement commences, as well as that on which it terminates, should both be included, and all odd days added together and reckoned at 30 to the month.