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 20B] [Entire Act] State of Himachal Pradesh - Subsection Section 20B(2) in Himachal Pradesh Aerial Ropeways Act, 1968 (2)The rate of comprehensive insurance shall be decided by the State Government on the advice of the Expert Committee.]
