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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(1) in The Jammu and Kashmir Aerial Ropeways Act, 2002

(1)If, after considering objections which may have been made in respect to the proposed order under section 6, on or before the specified date, the Government is of the opinion that the application should be granted, with or without modification, or subject to any restriction or condition, it may make an order accordingly.