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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(5) in Rajasthan Ropeways Act, 1966

(5)Nothing contained in sub-section (1) shall affect the continuance of the working of the ropeways referred to in sub- section (2) during the period within which an application under that sub-section may be made or, where such application has been made, upto the date the order granting or refusing to grant a license under that sub-section becomes final.