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[Cites 0, Cited by 0] [Section 9(4)] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(4)(xiv) in The Maharashtra Aerial Ropeways Act, 1956

(xiv)the traffic which may be carried on the aerial ropeway, the traffic which the promoter shall be bound to carry, and the traffic which he may refuse to carry;