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

State of Bihar - Subsection

Section 16(2) in Bihar Inland Vessels Rules, 2013

(2)The owner shall report in Form No.15 to the registering authority of such alteration within one month of the alteration taking place mentioning therein the place where the vessel is registered and giving complete particulars regarding alteration made.