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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(2) in Rajasthan State Highways Act, 2014

(2)The State Government may, by notification in the Official Gazette, declare any road to be a state highway under this Act and on the publication of such notification such road shall be deemed to be included in the Schedule.