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(b) in Manipur Ropeways Act, 2015 (b)"Chief Inspector" and "District Inspector" mean the persons appointed under this Act respectively to be the Chief Inspector of Rope ways for the State and the Inspector of Rope ways for a District;
