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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(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 meet the standard of competence as specified in section A-1I/2 of the STCW Code for Masters and Chief Mates on ships of between 500 and 3,000 gross tonnage.