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[Cites 0, Cited by 0] [Section 41(4)] [Section 41] [Entire Act]

State of Bihar - Subsection

Section 41(4)(a) in Bihar Inland Vessels Rules, 2013

(a)On receipt of the report mentioned in sub-rule (1) the Magistrate shall at once depute a Medical Officer to inspect and disinfect the Inland Vessel.