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State of Bihar - Section

Section 7 in Boatmen's Co-operative Society duly registered under Bihar and Orissa Co-operative Societies Act, 1935

7.

The such Boatmen's Co-operative Societies who fulfil the above all terms and conditions, should have mechanically propelled vessels of requisite capacity of carrying passengers and having valid certificate of survey granted by the Officer authorised by the Government of Bihar. In addition to mechanically propelled vessels, they should also possess country Boats of such capacity and in such numbers as fixed by the authority.