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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Bihar - Subsection

Section 26(c) in Bihar Inland Vessels Rules, 2013

(c)be required to be able to describe the chief causes which may make the engine difficult to start and explain how he would proceed to remedy any defects connected therewith; he shall be able to show that he understands the mechanism of the starting and reversing arrangements and that he is competent to deal with defects therein;