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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Manipur - Subsection

Section 21(1) in Manipur Ropeways Act, 2015

(1)Where death or permanent disablement of any person has resulted from an accident arising out of the use of Ropeway, the promoter or promoters of the Ropeway shall jointly or severally, be liable to pay compensation in respect of such death or disablement of any person.