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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Bihar - Subsection

Section 31(5) in Bihar Inland Vessels Rules, 2013

(5)Such candidates should have four years of service at sea or on Inland Waters vessels having engine not less than 226BHP or for a period of five years on vessels having engine not less than 85BHP or for a period of six years of vessel having engine not less than 40BHP, , one year of which service shall be as helmsman or an Assistant Master (Deck) or Sukani and should have performed of at least six months service on board the vessel plying in the port/Inland Rivers of the State where the Candidate is appearing for the examination of Serangs or