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 32(2)] [Section 32] [Entire Act] State of Jammu-Kashmir - Subsection Section 32(2)(k) in The Jammu and Kashmir Aerial Ropeways Act, 2002 (k)the conditions under which, and the manner in which the powers conferred on promoters by section 14 and section 15 may be exercised ;