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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2) in The Merchant Shipping (Examination of Engine Drivers of Sea-Going Ships) Rules, 1973

(2)Remission upto a period of six months sea service shall also be granted to candidates appearing for the endorsement examination and electing to take the written part of the examination in Engineering Knowledge :Provided that in the case of a steam endorsement a candidate has to perform watch-keeping service on main propelling engines and boilers simultaneously for a period of not less than six months.