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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Bihar - Subsection

Section 31(4) in Bihar Inland Vessels Rules, 2013

(4)Candidates other than for armed forces and paramilitary persons ,who desires to appear for the examination of Competency as Serang should have undergone Rating Induction Training if the date of beginning of first qualifying service is after these rules comes in effect. The training period of the course shall be considered as a service for the purpose of computing the total qualifying service.