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 27(1)] [Section 27] [Entire Act] State of Jammu-Kashmir - Subsection Section 27(1)(b) in The Jammu and Kashmir Aerial Ropeways Act, 2002 (b)for declaring what shall be deemed to be dangerous or offensive goods and for regulating the carriage of such goods ;