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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Bihar - Subsection

Section 25(2) in Bihar Inland Vessels Rules, 2013

(2)Such candidate other than for armed forces and paramilitary persons who desires to appear for examination of Competency as Second Class Engine Driver of inland vessel should have undergone Induction Training for Rating (Engine) at NINI or from any other institute recognized by Transport Department.If the first service is after promulgation of these rules the training period of the respective course shall be considered as a service for the purpose of computing the total qualifying service.