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 42] [Entire Act] State of Bihar - Subsection Section 42(3) in Bihar Inland Vessels Rules, 2013 (3)Every person who takes any dangerous goods with him on board of an inland vessel shall, if required to do so, hand over the same to the master or owner or an authorized person by the master or owner of the inland vessel for safe custody.
