Section 7(2)(a) in The Merchant Shipping (Examination of Engine Drivers of Sea-Going Ships) Rules, 1973

[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

(a)The period served as an engineer, engine driver or fitter at sea shall be regarded as equivalent to two-thirds of the period of workshop service.

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