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 41(5)] [Section 41] [Entire Act] State of West Bengal - Subsection Section 41(5)(c) in The Bengal Aerial Ropeways Act, 1923 (c)give directions as to the payment of fees to, and the travelling expenses incurred by, any member of such Board in the performance of his duty.