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

State of Rajasthan - Subsection

Section 2(f) in Rajasthan Ropeways Act, 1966

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