Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Jammu-Kashmir - Subsection Section 2(i) in The Jammu and Kashmir Aerial Ropeways Act, 2002 (i)"post" means a post, trestle, standard, strulstay of other contrivance or part of contrivance for carrying, suspending or -supporting a rope ;
