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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Maharashtra - Subsection

Section 45(2)(g) in The Maharashtra Aerial Ropeways Act, 1956

(g)the accidents of which notices shall be given to the State Government and to the Inspector under clause (c) of section 20 and duties of the promoter's servants, police officers, and Magistrates on accidents reported under that section;