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[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of West Bengal - Subsection

Section 42(2)(d) in The Bengal Aerial Ropeways Act, 1923

(d)the accidents of which notice shall be given to the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] and to the Inspector under clause (c) of section 20;