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 22] [Entire Act] State of Bihar - Subsection Section 22(2) in Bihar Inland Vessels Rules, 2013 (2)For vessels having inboard engine of 226BHP but less than 565BHP(a)one master with second class master's certificate(b)one engineer with 1st class engine driver certificate(c)one lascar(d)one greaser
