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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Jharkhand - Subsection

Section 20(3) in Jharkhand Tourism Development and Registration Act, 2015

(3)The prescribed authority shall, notify the fair rates, as may be specified by the adventure sports operator commensurate to the standard of the adventure sports and other facilities, which may be charged by him from the tourists or from the customers.