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 43] [Entire Act] State of Bihar - Subsection Section 43(4) in Bihar Inland Vessels Rules, 2013 (4)Any owner or master committing a breach of these rules shall be punished with imprisonment for a term which may extend to six months or with fine which may extend to twenty thousand rupees or with both.
