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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Manipur - Subsection

Section 25(2)(b) in Manipur Ropeways Act, 2015

(b)If a time was not specified in the licence, then within six months after the expiration of a period of twenty-one years from the date of the licence, and within six months after the expiration of every subsequent period of seven years, or