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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(3) in Bihar Inland Vessels Rules, 2013

(3)Fee as specified in the schedule-I shall be payable along with such application. The registration certificate of the inland vessel shall be surrendered by the owner along with other supporting documents for recording the alterations made or for registration if the registering authority so directs.