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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Gujarat - Subsection

Section 14(1)(d) in Gujarat Aerial Ropeways Act, 1955

(d)that the aerial ropeway is, in his opinion, fit for public traffic and can be used without danger either to the persons, animals or goods carried thereon, or to the persons employed thereon, or to the general public.