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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Bihar - Subsection

Section 82(6) in Bihar Inland Vessels Rules, 2013

(6)Where from any sufficient cause, it is impracticable for vessel or object being towed to exhibit the lights prescribed in this rule, all possible measures shall be taken to light the vessel or the object towed at least to indicate the presence of unlighted vessel or object.