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 14] [Entire Act] State of Rajasthan - Subsection Section 14(2) in Rajasthan Ropeway Rules, 2000 (2)Upon receipt of an application under sub-rule(1), the Licensing Authority shall scrutinies the application and may seek such further information from the applicant (the intending promoter) in order to form any fair idea of the proposal.
