Legal Document View

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
[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of West Bengal - Subsection

Section 42(2)(c) in The Bengal Aerial Ropeways Act, 1923

(c)the conditions under which and the manner in which the powers conferred on promoters by sub-section (1) of section 14 and subsection (1) of section 15 may be exercised;