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 35] [Entire Act] State of Bihar - Subsection Section 35(f) in Bihar Inland Vessels Rules, 2013 (f)when the Inland vessel, or the part thereof to which such person seeks admission, already contains the maximum number of passengers which may lawfully be carried therein.
