Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Bihar - Subsection

Section 41(6) in Bihar Inland Vessels Rules, 2013

(6)The Medical Officer deputed under sub-rule (4) shall, in all cases, cause the deck cabins, latrines and any other part of the Inland Vessel, while the patient has been, to be thoroughly washed down with a strong solution of cyllin, and all utensils which has been used by the patient, to be disinfected.