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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Uttarakhand - Subsection

Section 36(1)(g) in Uttarakhand Ropeways Act, 2014

(g)for regulating the terms and condition on which the promoter will warehouse or retain goods at any station on behalf of the consignee or owner of such goods; and