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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

Bombay Presidency - Subsection

Section 12(2)(f) in THE BOMBAY LIFTS ACT, 1939

(f)the manner in which and the terms subject to which the lifts shall be worked under section 7,
(fa)the fee payable in respect of an application for a licence for the working of a lift under section 7 and the annual fee payable for inspection of a lift under section 11, which fees may be different for different classes of Lifts, and the manner of paying such fees;