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[Cites 0, Cited by 0] [Section 4(9)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(9)(i) in The Merchant Shipping (Continuous Discharge Certificate-cum-Seafarer's Identity Document) Rules, 2001

(i)has served as a seaman or a ships crew or both in the capacity for which he seeks a CDC for not less than 3 years at sea within the previous 7 years preceding the date of application: