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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Maharashtra - Subsection

Section 45(2)(n) in The Maharashtra Aerial Ropeways Act, 1956

(n)the manner in which, and the conditions under which the through booking of goods my be permitted between an aerial ropeway and a railway, tramway, or another aerial ropeway;