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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Uttar Pradesh - Subsection

Section 30(2)(h) in The United Provinces Aerial Ropeways Act, 1922

(h)the manner in which and the conditions under which the through booking of goods may be permitted between an aerial ropeway and a railway, tramway or another aerial ropeway ; and