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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(1)(d) in The Maharashtra Aerial Ropeways Act, 1956

(d)that the aerial ropeway is in his opinion, fit for public traffic and can be used without danger either to the persons, animals or goods carried thereon or to the persons employed thereon, or the general public.