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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Gujarat - Subsection

Section 33(2)(e) in Gujarat Aerial Ropeways Act, 1955

(e)contravenes any of the provisions of section 19, or
(ee)[ fails to obtain policy of insurance under sub-section (1) of section 19A; or [Clause (ee) and (eee) inserted by the Bombay Aerial Ropeways (Gujarat Amendment) Act, 2004 (Gujarat 20 of 2004), dated 18th June 2004 (w.e.f. 01-08-2004).]
(eee)fails to pay within reasonable time, compensation payable under section 19B, or]