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Union of India - Section

Section 2 in The Merchant Shipping (Examination Of Engineers In The Merchant) Navy Rules, 1963

2. Definitions.

- In these rules, unless the context otherwise requires-
(a)"Act" means the Merchant Shipping Act, 1958 (44 of 1958);
(b)"Examiner" and "Chief Examiner" mean the persons specified in Appendix 'A'.