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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(1)(d) in The Jammu and Kashmir Aerial Ropeways Act, 2002

(d)the bye-laws and working rules prescribed under sections 27 and 32 have been duly made, approved and promulgated in the manner prescribed in those sections ; and