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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Bihar - Subsection

Section 71(3) in Bihar Inland Vessels Rules, 2013

(3)Any subsequent alteration or bearing between two vessels shall not make the overtaking vessel a crossing vessel within the meaning of these rules or relieve her duty of keeping clear of the overtaken vessel until she is finally passed and cleared.