Legal Document View

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
[Cites 0, Cited by 0] [Section 25(4)] [Section 25] [Entire Act]

State of Bihar - Subsection

Section 25(4)(b) in Bihar Inland Vessels Rules, 2013

(b)for period of not less than five years in the engine room of motor vessel having engines of not less than 85 brake horse power, or six years in the engine-room of a vessel having engines of not less than 40 brake horse power of which period not less than one year should have been as assistant driver or oilman. or