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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Haryana - Subsection

Section 32(2)(o) in The Punjab Aerial Ropeways Act, 1926

(o)the fees to be charged to promoters and other persons in respect of licences, applications, enquiries, inspections and services rendered under this Act; and