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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Uttarakhand - Subsection

Section 25(1) in Uttarakhand Ropeways Act, 2014

(1)Where the promoter is the State Government, the State Government may at any time transfer the undertaking or any part thereof to-
(a)its departments and or agencies under terms and conditions approved by, and with the consent of, such departments or agencies; or
(b)to any other person selected in accordance with the Applicable Law, under such terms and conditions as may be mutually agreed upon between the State Government and the transferee.