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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Manipur - Subsection

Section 34(3) in Manipur Ropeways Act, 2015

(3)A bye-law made under this section shall not take effect until it has been confirmed by the State Government and published in the official Gazette:Provided that no such bye-law shall be so confirmed until it has been previously published by the promoter in such manner as may be prescribed.Chapter-XV Delegation of Powers and Making of Rules By State