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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Manipur - Subsection

Section 21(2) in Manipur Ropeways Act, 2015

(2)The amount of compensation to be paid under sub section (1) shall be a fixed sum of Rupees five lakhs in case of death of any person and Rupees ten thousand in case of minor injuries, such sum not exceeding Rupees fifty thousand as may be determined by the State Government.