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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Bihar - Subsection

Section 30(2)(b) in Bihar Inland Vessels Rules, 2013

(b)He should have worked for 18 months on a vessel having engines more than 226 BHP or he has to work more than 27 months on a vessel having less than 226 BHP while holding 1st class engine driver certificate issue under the Inland Vessel Act, 1917 (I.V. Act 1 of 1917).