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 23] [Entire Act] State of Bihar - Subsection Section 23(3) in Model Rules, 2011 under Bengal Ferries Act, 1885 (3)Whenever a boat is licensed to carry both passengers and Cargo it shall be measured and marked with a load line in the same way as though it intended solely for carrying of cargo.
