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 45(2)] [Section 45] [Entire Act] Bombay Presidency - Subsection Section 45(2)(vii) in Bombay Aerial Ropeways Act, 1955 (vii)the terms and conditions on which the promoter shall warehouse or retain goods at any station on behalf of the consignee or owner of such goods;