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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Bihar - Subsection

Section 41(9) in Bihar Inland Vessels Rules, 2013

(9)When the orders contained in these rules have been complied with, and the Medical Officer deputed under sub-rule(4) is satisfied that there is no reason further to detain the inland vessel, he may give permission to the master or serang to proceed on the journey.