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State of Bihar - Section

Section 107 in Bihar Inland Vessels Rules, 2013

107. Power for State Government to modify application of rule to certain inland mechanically propelled vessels.

- The State Government may, by notification in the official Gazette, declare that all or any of the provisions of these rules shall not apply in the case of any specified class of mechanically propelled vessels or shall apply to them with such modification as may be specified in the notification.