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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttarakhand - Subsection

Section 2(a) in Uttarakhand Ropeways Act, 2014

(a)"Applicable Law" means all laws, brought into force and effect by the Government of India or the State Government including rules, regulations and notifications made there under, and judgments, decrees, injunctions, writs and orders of any court of record, as may be in force in the State, from time to time;