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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Bihar - Subsection

Section 42(7) in Bihar Inland Vessels Rules, 2013

(7)Nothing in sub-rule (2) as to the delivery of dangerous goods to the master, or in sub-rule-(6) as to the carriage of gunpowder or other explosive in a magazine compartment, shall apply to the carriage of samples of explosive in the charge of an inspector of explosives.