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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Bihar - Subsection

Section 41(5) in Bihar Inland Vessels Rules, 2013

(5)Where no such hospital is available, and no such arrangement can be made, the patient shall not be allowed to land, but the Medical Officer deputed under sub-rule (4) shall take steps to ensure the proper segregation of the patient on the Inland Vessel, and to satisfy himself that every possible precaution has been taken to prevent the spread of the disease.