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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 27(3) in The Jammu and Kashmir Aerial Ropeways Act, 2002

(3)A bye-law made under this section shall not take effect until it has been confirmed by the Government and published in the Government Gazette :Provided that no such bye-law shall be so confirmed until it has been previously published by the promoter in such manner as may be prescribed.