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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(2) in The United Provinces Aerial Ropeways Act, 1922

(2)"Carrier" means any vehicle or receptacle hung or suspended from, or hauled by, a rope and used for carriage of passengers, animals, or goods or for any other purpose in connection with the working of an aerial ropeway;