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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Manipur - Subsection

Section 10(2) in Manipur Ropeways Act, 2015

(2)Every licence authorising the construction of a ropeway granted under sub-section (1) shall, in such form as may be prescribed, be published in the Official Gazette and such publication shall be conclusive proof that the licence has been granted as required by this section.