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[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 27(1)(f) in The Jammu and Kashmir Aerial Ropeways Act, 2002

(f)for regulating the terms and conditions on which the promoter will warehouse or retain goods at any station on behalf of the consignee or owner of such goods ; and