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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2(8)] [Section 2] [Entire Act] State of Haryana - Subsection Section 2(8)(i) in The Punjab Aerial Ropeways Act, 1926 (i)the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.