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[Cites 0, Cited by 0] [Section 25(4)] [Section 25] [Entire Act]

State of Bihar - Subsection

Section 25(4)(a) in Bihar Inland Vessels Rules, 2013

(a)for a period of not less than four years in the engine room of a motor vessel of not less than 226 brake horse power, of which period not less than one year must have been served as Assistant Driver or total of four years service as GP rating or rating (engine) of which at least six month shall be on Inland vessel plying in the Port/Inland Rivers of the State/candidate is appearing for the examination of 2nd Class Engine Driver; or