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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 32(2)(i) in The Jammu and Kashmir Aerial Ropeways Act, 2002

(i)the manner in which and the conditions under which, booking of goods may be permitted between an aerial ropeway and railway, tramway or another aerial ropeway ;