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] State of Maharashtra - Subsection Section 45(2)(c) in The Maharashtra Aerial Ropeways Act, 1956 (c)the plans and sections of any works to be deposited by the intending promoters in respect of an order under section 10;