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 58] [Entire Act] State of Bihar - Subsection Section 58(5) in Bihar Inland Vessels Rules, 2013 (5)The provision regarding freeboard shall take precedents with regard to calculation or asserting of any issue/ matter related to overloading of the vessel.Chapter - 9.0 Stability[Application- This part shall apply to all vessels.]
