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 2] [Entire Act] State of Manipur - Subsection Section 2(a) in Manipur Ropeways Act, 2015 (a)"carrier" means any vehicle or receptacle hung or suspended from, or hauled by a rope, and used for the carriage of passengers, animals or goods or for any other purpose in connection with the working of a ropeway;
