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] [Entire Act] State of Uttarakhand - Section Section 30 in Uttarakhand Ropeways Act, 2014 30. Returns. - A promoter shall, in respect of the ropeway, submit to the State Government, returns of capital and revenue expenditure, receipts and traffic, at such intervals, and in such form, as may be prescribed.
