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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Gujarat - Subsection

Section 33(2)(c) in Gujarat Aerial Ropeways Act, 1955

(c)opens an aerial ropeway or permits it to be opened in contravention of any of the provisions of section 14, or
(cc)[ fails to carry out inspection under sub-section (2) of section 14A, or] [Clause (cc) inserted by the Bombay Aerial Ropeways (Gujarat Amendment) Act, 2004 (Gujarat 20 of 2004), dated 18th June 2004 (w.e.f. 01-08-2004).]