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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(4)(xvi) in The Jammu and Kashmir Aerial Ropeways Act, 2002

(xvi)the maximum and minimum rates that may be charged by the promoter and the circumstances in which and the manner in which these rates may be revised by the Government ;