Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] State of Bihar - Subsection Section 23(3) in Bihar Inland Vessels Rules, 2013 (3)No candidate shall be granted competency certificate unless he produces a medical certificate from a Registered Medical Officer that he is medically fit to carry out jobs and board inland vessels port crafts etc. and is not colour blind.
