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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of West Bengal - Subsection

Section 6(4)(xv) in The Bengal Aerial Ropeways Act, 1923

(xv)the maximum and minimum rates that may be charged by the promoter and the circumstances in which and the manner in which these rates may be revised by the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.]; and