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[Cites 0, Cited by 0] [Section 24(6)] [Section 24] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 24(6)(a) in The Jammu and Kashmir Aerial Ropeways Act, 2002

(a)the undertaking shall vest in the purchaser free from any debts, mortgages or similar obligation of the promoter or attaching to the undertaking :