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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Bihar - Subsection

Section 23(6) in Bihar Inland Vessels Rules, 2013

(6)A candidate who has served as an engineer of a vessel of the Coast Guard, Indian Navy or regular Army for a period of 5 years may be granted a Certificate of Service as Engine Drivers and Engineers on Inland Vessels, depending on the size of vessel served and on successful completion of relevant preparatory course including the four basic safety courses from National Inland Navigation Institute (NINI), Patna or from any other institute recognized by Transport Department or approved by DG Shipping.