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 24(6)] [Section 24] [Entire Act] State of Haryana - Subsection Section 24(6)(b) in The Punjab Aerial Ropeways Act, 1926 (b)save as aforesaid, the order published under section 7 shall remain in full force, and the purchaser shall be deemed to be the promoter :