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[Cites 0, Cited by 0] [Section 105(1)] [Section 105] [Entire Act]

State of Bihar - Subsection

Section 105(1)(e) in Bihar Inland Vessels Rules, 2013

(e)The master/owner shall ensure that the vessel has a valid certificate of registration and that the certificate of registration granted in respect of any vessel shall be used only for the lawful navigation of that vessel;