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 53] [Entire Act] State of Bihar - Subsection Section 53(1) in Bihar Inland Vessels Rules, 2013 (1)Vessels above 500 tons gross. These vessels shall be required to comply with requirements of Merchant Shipping (Fire Alliances) rule 1969 as applicable to ships on coastal voyages.
