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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Manipur - Subsection

Section 4(1) in Manipur Ropeways Act, 2015

(1)The State government may appoint such person to be the Chief Inspector of Rope ways for the State and the Inspector of Rope ways for a district (hereinafter referred to as the District Inspector) as it deems fit and may fix the fees to be charged to promoters for the performance by them of their duties under this Act.