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

State of Haryana - Subsection

Section 6(4)(iv) in The Punjab Aerial Ropeways Act, 1926

(iv)the condition under which a concession, guarantee, or financial assistance may be given by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or a local authority to the promoter,