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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Maharashtra - Subsection

Section 45(2)(b) in The Maharashtra Aerial Ropeways Act, 1956

(b)the payment of money or lodging of securities, by way of deposit, by the intending promoter before an order is published under sub-section (2) of section 10; the investment of money so paid; the disposal of interest or dividends from time to time accruing on money or securities so paid, lodged or invested; the application of the money or securities or the interest or dividend thereon for discharging of any liabilities incurred by the promoter; and the forfeiture, repayment or return of the money or securities;