Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of West Bengal - Subsection

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

(e)the duties of the promoter's servants, police-officers, and Magistrates on the occurrence of an accident;