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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Bombay Presidency - Subsection

Section 16(i) in The Bombay Aerial Ropeways Rules, 1959

(i)A promoter of an aerial ropeway for public traffic shall, within six months of the annual closing of accounts submit to the State Government the following statements in the forms appended to these rules, namely :-