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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Bombay Presidency - Subsection

Section 9(2) in THE BOMBAY LIFTS ACT, 1939

(2)For the purposes of sub-section (1), the owner of every building in which a lift has been installed may and if such owner does not reside in such building, shall appoint an agent who shall be a resident in the town or village in which the building is situate to give notice of any accident occurring in the operation of the lift.