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[Cites 0, Cited by 0] [Section 1(32)] [Section 1] [Entire Act]

State of Uttar Pradesh - Subsection

Section 1(32)(e) in The U.P. Aerial Ropeways Rules, 1931

(e)An accurate estimate of the cost of construction and statements of estimated working expenses and profits and of maximum and minimum rates which it is proposed to charge.