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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Bihar - Subsection

Section 23(10) in Bihar Inland Vessels Rules, 2013

(10)Every certificate of competency or service and every license granted under these rules shall be made in duplicate, and one copy shall be delivered to the person entitled to the certificate, or licence and the other shall be kept and recorded in the prescribed manner.Qualifications for Certificate of Competency as Second Class Engine Driver of Inland Motor Vessels