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[Cites 0, Cited by 0] [Section 30(3)] [Section 30] [Entire Act]

State of Bihar - Subsection

Section 30(3)(f) in Bihar Inland Vessels Rules, 2013

(f)be able to state and describe the chief cause which may make the engine difficult to start and explain how he would proceed to remedy any defects arising there from. He shall also be able to show that he understands the mechanism of the starting and reversing arrangements and is competent to deal with defects therein.