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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Bihar - Subsection

Section 41(2) in Bihar Inland Vessels Rules, 2013

(2)Where such ghat is not at the headquarters of a sub-division or district, the report mentioned in sub-clause ( c) of Sub-rule (1) shall be sent by the master or serang, as the case may be, by the most expeditious means available, to the next headquarters of a sub-division or district which the Inland vessel will touch.