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1[Part VIA Obligation of Certain Certificate Holders to Serve Government or in Indian Ships 87A. Definitions.- In this Part, unless the context other requires,- (a) "appointed day" means the date on which the Merchant Shipping (Amendment) Act, 1979 (20 of 1979), comes into force; (b) "certificate" means- (i) a certificate of competency referred to in section 78; or 2* * * * * (iii) a certificate of competency 3*** referred to in section 86, which has been obtained by any person by availing of training facilities in any of the merchant navy training establishments in India or experience of sea service on board any Indian ship 4***; (c) "Government" includes- (i) a Board of Trustees constituted under the Major Port Trusts Act, 1963 (38 of 1963) for any port, (ii) a corporation established by or under a Central, Provincial or State Act, (iii) A Government company within the meaning of section 617 of the Companies Act,1956 (1 of 1956), and (iv) a Merchant Navy Training Institution financed wholly or mainly by Government; (d) "suitable employment", in relation to the holder of any certificate, means employment in a capacity for which the holding of such certificate is an essential qualification.    |
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