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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Himachal Pradesh - Subsection

Section 6(4)(xv) in Himachal Pradesh Aerial Ropeways Act, 1968

(xv)the traffic which may be carried on the ropeway, the traffic which the promoter shall be bound to carry and the traffic which he may refuse to carry;