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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Maharashtra - Subsection

Section 45(2)(j) in The Maharashtra Aerial Ropeways Act, 1956

(j)the procedure for filing, hearing and disposing of applications for revision under this Act, and the manner in which the advice of the Advisory Board may be taken under section 28;