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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Bihar - Subsection

Section 27(2) in Bihar Inland Vessels Rules, 2013

(2)Such candidate, who desire to appear for examination of Competency as First Class Engine Driver of an Inland motor vessel should undergo Preparatory Course for 1st class engine driver in NINI or from any other institute recognized by Transport Department.The training period of the respective course shall be considered as a service of the purpose of computing the total qualifying service.