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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(4) in Gujarat Road Safety Authority Act, 2018

(4)It shall be the duty of any officer of the Government department or public authority or local authority or any person of public, public or private institutions to act in aid of the Authority in enforcing under subsection (1) and sub-section (2).