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(8)] [Section 2] [Entire Act] State of Haryana - Subsection Section 2(8)(v) in The Punjab Aerial Ropeways Act, 1926 (v)any railway company as defined in the Indian Railways Act, 1890 (X of 1890).