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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

Bombay Presidency - Subsection

Section 45(2)(g) in Bombay Aerial Ropeways Act, 1955

(g)[form in which, the period within which and the accident of which] notices shall be given to the State Government and to the Inspector under clause (c) of section 20 and duties of the promoter's servants, police officers, and Magistrates on accidents reported under that section;