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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Manipur - Subsection

Section 12(3) in Manipur Ropeways Act, 2015

(3)If the Licensing Authority grants the application, it shall, by order, revoke the licence in the same manner as licence except that the rights, powers and authorities asked for in the said application shall not be increased, modified or restricted by further licence without consent in writing of the promoter.Chapter-V Inspection of Rope ways