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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(k) in The Jammu and Kashmir Aerial Ropeways Act, 2002

(k)"promoter" means-
(i)the State Government ;
(ii)a local authority ;
(iii)any person ;
(iv)any Company incorporated under the Companies Act, 1956 ; or
(v)any railway company as defined in the Indian Railway Act, 1980 ;