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 22] [Entire Act] State of Bihar - Subsection Section 22(3) in Bihar Inland Vessels Rules, 2013 (3)For vessels having inboard engine less than 226BHP .(a)one master with Serang certificate(b)one engineer with 2nd class engine driver certificate(c)one lascars(d)One greaser
