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State of Bihar - Section

Section 37 in Model Rules, 2011 under Bengal Ferries Act, 1885

37. Qualifications for a Navik to operate licensed boat.

- The qualification of a Navik to operate a licensed boat shall be prescribed by the Transport Department by notification to be published in the state Gazette .Provided that the qualification shall be prescribed within one year of the commencement of this Rule.Miscellaneous.