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 32(2)] [Section 32] [Entire Act] State of Haryana - Subsection Section 32(2)(g) in The Punjab Aerial Ropeways Act, 1926 (g)the intervals at which a promoter shall submit returns under section 28 and the forms in which such returns shall be submitted;