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

State of Uttarakhand - Subsection

Section 2(k) in Uttarakhand Ropeways Act, 2014

(k)"promoter" means;
(i)the State Government;
(ii)any agency or department of the State Government;
(iii)any person or entity, which may be selected by the State Government as per Applicable Law;
(iv)any person or entity which is owning and or operating an existing ropeway on the date of coming in to force of this Act.