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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(v) in The Orissa Aerial Ropeways Act, 1957

(v)"Promoter" means the State Government, a local authority or a Company incorporated under the Indian Companies Act, 1 of 1956 or any person in whose favour an order has been made under Section 6; and