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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Himachal Pradesh - Subsection

Section 12(1)(f) in Himachal Pradesh Ferries Act, 1956

(f)in cases in which the communication is to be established by means of a bridge of boats, pontoons or rafts, or a swing bridge, flying-bridge or temporary bridge, for regulating the time and manner at and in which such bridge shall be constructed and maintained and opened for the passage of vessels and rafts through the same; and