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 23(2)] [Section 23] [Entire Act] State of Bihar - Subsection Section 23(2)(c) in Bihar Inland Vessels Rules, 2013 (c)receipt or challan showing that the amount of fee prescribed hereunder for such examination at which the candidate wishes to appear has been paid;