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[Cites 0, Cited by 0] [Section 9(4)] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(4)(vi) in Gujarat Aerial Ropeways Act, 1955

(vi)the conditions relating to the structural design, quality of materials, factors of safety, method of computing stresses, and other such technical detail as may be considered necessary [and the requirement of the certificate of a recognised testing laboratory of the major materials to be used and essential for the safety of the installation] [Added by the Bombay Aerial Ropeways (Gujarat Amendment) Act, 2004 (Gujarat 20 of 2004), dated 18th June 2004 (w.e.f. 01-08-2004).];