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 42] [Entire Act] State of Bihar - Subsection Section 42(4) in Bihar Inland Vessels Rules, 2013 (4)No person shall use naked lights of any description in the hold or on the cargo deck of any inland vessel; and no closed light shall be used unless it is in the charge of an officer of inland vessel.
