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 20] [Entire Act] Bombay Presidency - Subsection Section 20(b) in Bombay Aerial Ropeways Act, 1955 (b)any accident of a description usually attended with loss of human life or with such grievous hurt as aforesaid or with serious injury to property;
