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[Cites 0, Cited by 0] [Section 122(3)] [Section 122] [Entire Act]

Union of India - Subsection

Section 122(3)(b) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(b)Government of India, Ministry of Shipping and Transport Certificate of Competency (Foreign-going) either as a Second Mate, or Mate Master of other similar certificate recognised by the Central Government or any other qualification which may be recognised by the Central Government as equivalent to the above.