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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(1)(d) in The United Provinces Aerial Ropeways Act, 1922

(d)that the bye-laws and working rules prescribed by Sections 26 and 30 has been duly made, approved, and promulgated in the manner prescribed in those sections; and