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 2] [Entire Act] State of Bihar - Subsection Section 2(b) in Model Rules, 2011 under Bengal Ferries Act, 1885 (b)" Passenger boat" means any boat which ordinarily carries persons other than the "Navik" or "Manjhi" or the Boatman in charge and the crew:
