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[Cites 0, Cited by 0] [Section 24(6)] [Section 24] [Entire Act]

State of Himachal Pradesh - Subsection

Section 24(6)(b) in Himachal Pradesh Aerial Ropeways Act, 1968

(b)save as aforesaid, the order published under section 7 shall remain in full force and the purchaser shall be deemed to be the promoter: