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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttarakhand - Subsection

Section 12(3) in Uttarakhand Ropeways Act, 2014

(3)If the Licensing Authority grants the application, it shall, by order, revoke the licence or, as the case may be, grant the further licence in the same manner as a licence except that the rights, powers and authorities asked for in the said application shall not be increased, modified or restricted by the further licence without the consent in writing of the promoter.Chapter - V Inspection of Ropeways