Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20] [Entire Act] Bombay Presidency - Subsection Section 20(a) in Bombay Aerial Ropeways Act, 1955 (a)any accident attended with loss of human life or with grievous hurt as defined in the Indian Penal Code (XLV of 1860), or with serious injury to property;
