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

State of West Bengal - Subsection

Section 6(4)(iv) in The Bengal Aerial Ropeways Act, 1923

(iv)the conditions under which a concession, guarantee or financial assistance may be given by the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] or a local authority to the promoter;