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[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of West Bengal - Subsection

Section 42(2)(n) in The Bengal Aerial Ropeways Act, 1923

(n)the manner in which, and the conditions under which, the through booking of goods may be permitted between an aerial ropeway and a railway, tramway or another aerial ropeway;