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State of Bihar - Section

Section 52 in Bihar Inland Vessels Rules, 2013

52. Exemption.

- Vessels or class of vessels whose keel of which is at the corresponding stages of construction before coming into force of these rules may be exempted from compliance there with of the provision for carriage of life boats until one year after the date of commencement of these rules provided that adequate life raft in lieu are provided on board.Chapter - 7.0 Inland Vessels and Firefighing Equipments