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] [Section 9] [Entire Act] State of Haryana - Subsection Section 9(2) in The Punjab Aerial Ropeways Act, 1926 (2)An application for a further order shall be made in the same manner, and subject to the same conditions, as an application for an order.
