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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(2)(iv) in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998

(iv)have completed approved education, training, examination and assessment and meet the standard of competence as specified in section A-111/1 of the STCW Code as applicable to the ships engaged in Near-Coastal Voyages.