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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Uttarakhand - Subsection

Section 36(3) in Uttarakhand Ropeways Act, 2014

(3)A bye-law made under this section shall not take effect until it has been approved by the State Government and published in the Official Gazette:Provided that no such bye-law shall be so confirmed until it has been previously published by the promoter in such manner as may be prescribed.Chapter - XV Offences and Penalties