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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttarakhand - Subsection

Section 2(g) in Uttarakhand Ropeways Act, 2014

(g)"Licence" means a licence authorising the construction, operation and maintenance of a ropeway under this Act and includes a licence authorising the continuance of the operations and maintenance of a ropeway existing immediately before the commencement of this Act as also any licence substituted for, or amending or extending any such licence;