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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jharkhand - Subsection

Section 15(2) in Jharkhand Tourism Development and Registration Act, 2015

(2)Every person intending to operate an adventure sports institute or to act as an adventure sports operator shall before he commences to act as such, apply for registration to the prescribed authority in the prescribed manner.