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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Manipur - Subsection

Section 8(3) in Manipur Ropeways Act, 2015

(3)The intending promoter shall not be entitled to claim any compensation from the State Government for any expense incurred under this section in the event of his application being refused.Chapter-IV Licences Authorising The Construction of Rope ways