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 30] [Entire Act] State of Himachal Pradesh - Subsection Section 30(i) in Himachal Pradesh Tourism Development and Registration Act, 2002 (i)if the adventure sports operator does not maintain equipments, manpower and other facilities according to prescribed standards for safety ; and
