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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 32(2)(o) in The Jammu and Kashmir Aerial Ropeways Act, 2002

(o)the fees to be charged to promoters and other persons in respect of licences, applications, enquiries, inspection and services rendered under this Act ; and