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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(2)(h) in The Bihar and Orissa Aerial Ropeways Act, 1924

(h)for determining the fees to be charged to promoters and other persons in respect of inquiries, inspections, and services rendered under this Act;