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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Manipur - Subsection

Section 9(2) in Manipur Ropeways Act, 2015

(2)A notice shall be v published with the draft licence stating that any objection or suggestion which any person may desire to make with respect to proposed licence will, if submitted to the Licensing Authority within a period of thirty days from the date of notice be received and considered by it.