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 17] [Entire Act] State of Manipur - Subsection Section 17(1) in Manipur Ropeways Act, 2015 (1)Ail orders made by the Licensing Authority shall be appealable within thirty days from the date of order and the appeal shall lie to the State Government.
