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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Maharashtra - Subsection

Section 45(2)(e) in The Maharashtra Aerial Ropeways Act, 1956

(e)the conditions under which and the manner in which the powers conferred on promoters by sub-section (1) of section 15 and sub-section (1) of section 16 may be exercised;