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State of Uttarakhand - Section

Section 20 in Uttarakhand Ropeways Act, 2014

20. Duty of promoter to operate ropeway without partiality.

- No promoter shall make or give any undue or unreasonable preference or advantage to or in favour of any particular person or any particular description of traffic in any respect whatsoever, or subject any particular person or any particular description of traffic to any undue or disadvantage in any respect whatsoever.