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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttarakhand - Subsection

Section 5(5) in Uttarakhand Ropeways Act, 2014

(5)Nothing contained in sub-section (1) shall affect the continuance of the operations of the ropeway referred to in sub-section (2) during the period within which an application under the sub-section (3) may be made or, where such application has been made, up to the date of grant of order or refusal to grant a licence under that sub-section becomes final.