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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(b) in The Jammu and Kashmir Aerial Ropeways Act, 2002

(b)"carrier" means any vehicle or receptacle hung, or suspended from, or hauled by, a rope and used for the carriage of passengers, animals or goods or for any other purpose in connection with the working of an aerial ropeway;