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 20] [Entire Act] State of Jammu-Kashmir - Subsection Section 20(c) in The Jammu and Kashmir Aerial Ropeways Act, 2002 (c)any accident of any other description which the Government may specify in this behalf, by notification in the Government Gazette,
