Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act] State of Odisha - Subsection Section 24(2)(h) in The Orissa Aerial Ropeways Act, 1957 (h)determining the fees to be charged to promoters and other persons in respect of inquiries, inspections and services rendered under this Act: