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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Assam - Subsection

Section 41(1) in The Assam Highway Act, 1989

(1)Where, in pursuance of sub-section (c) to and (d) of Section 7 or in exercise of the powers under Section 39 or Section 40 the highway authority desires temporarily to close any highway or part of it to traffic or to restrict or regulate traffic thereon in any manner, it shall in writing request the authority authorised to control traffic under Part V of this Act to enforce restrictions the said manner.