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[Cites 0, Cited by 0] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(b) in The Merchant Shipping (Examination Of Engineers In The Merchant) Navy Rules, 1963

(b)A candidate possessing a Second Class Certificate is allowed to take either the whole of Part 'A' or, if exempted under (a) above from one subject, the remaining subject.