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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Gujarat - Subsection

Section 45(2)(g) in Gujarat Aerial Ropeways Act, 1955

(g)[form in which, the period within which and the accident of which] [Substituted for 'the accidents of which' by the Bombay Aerial Ropeways (Gujarat Amendment) Act, 2004 (Gujarat 20 of 2004), dated 18th June 2004 (w.e.f. 01-08-2004).] notices shall be given to the State Government and to the Inspector under clause (c) of section 20 and duties of the promoter's servants, police officers, and Magistrates on accidents reported under that section;