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 20] [Entire Act] State of Maharashtra - Subsection Section 20(a) in The Maharashtra Aerial Ropeways Act, 1956 (a)any accident attended with loss of human life or with grievous hurt as defined in the Indian Penal Code, or with serious injury to property;
