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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(4)(xvi) in The Punjab Aerial Ropeways Act, 1926

(xvi)the maximum and minimum rates that may be charged by the promoter, and the circumstances in which and the manner in which these rates may be revised by the [State] Government;