Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Bihar - Subsection Section 2(i) in Bihar Inland Vessels Rules, 2013 (i)"Examiner" means an Examiner appointed as such by the State Government under section 20 of the Act. National Inland Navigation Institute, Patna shall be as deemed examiner from the date of coming in force of these rules.
