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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(d) in The Rajasthan State Road Transport Services (Development) Rules, 1965

(d)Any representations received by the Regional Transport Authority in pursuance of clause (c) within the time limit specified thereunder shall be taken into consideration by it and the authority may then pass such orders as it may deem fit.