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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Manipur - Subsection

Section 8(2) in Manipur Ropeways Act, 2015

(2)Before according sanction under sub-section (1), the Licensing Authority may also require the intending promoter to submit such detailed estimates, plans, sanctions and specifications and such further information as it may think necessary for the full consideration of the proposal.