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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(1)(d) in The Punjab Aerial Ropeways Act, 1926

(d)that the bye-laws and working rules prescribed by sections 27 and 32 have been duly made, approved, and promulgated in the manner prescribed in those sections; and