Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12] [Entire Act] State of Uttarakhand - Subsection Section 12(2) in Uttarakhand Ropeways Act, 2014 (2)An application under sub-section (1) for an amendment or extensions of the licence shall be made in the same manner and subject to the same conditions as an application for licence.
