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[Cites 0, Cited by 0] [Section 86(1)] [Section 86] [Entire Act]

State of Bihar - Subsection

Section 86(1)(b) in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005

(b)Maximum number of persons which can be safely carried in a vessel as certified under the relevant law in force is marked plainly and conspicuously on such vessel and such number is not exceeded during use of such vessel for carrying persons.