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

State of Manipur - Subsection

Section 2(f) in Manipur Ropeways Act, 2015

(f)"licence" means a licence authorising the construction of a ropeway under this Act and incudes a licence authorising the continuance of the working of a ropeway existing immediately before the commencement of this Act as also any licence substituted for, or amending or extending any such licence;