Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 28 in The Punjab Aerial Ropeways Act, 1926

28. Returns.

- A promoter shall in respect of the aerial ropeway submit to the [State] Government returns of capital and revenue expenditure, receipts, and traffic, at such intervals and in such forms as may be prescribed.