Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(4) in Bihar Inland Vessels Rules, 2013

(4)No certificate shall be suspended under section 19N of the Act without giving owner a reasonable opportunity of being heard in respect of the grounds on which the suspension of the certificate is proposed.Chapter - 4.0 Certificate of Competency to Engineer and Engine Drivers of Inland Vessels