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 59] [Entire Act] State of Bihar - Subsection Section 59(5) in Bihar Inland Vessels Rules, 2013 (5)In no case shall the surveyor certify a vessel for any number of passengers unless he is satisfied with the vessel has sufficient stability and free board to carry that number safely.
