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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(4)(xi) in The Jammu and Kashmir Aerial Ropeways Act, 2002

(xi)the conditions under which the serial ropeway may be taken over by the Government to be worked by itself or by a local authority or by a person other than the promoter ;