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

State of Rajasthan - Subsection

Section 10(a) in The Rajasthan State Road Transport Corporation Motor Vehicles Third Party Liability Insurance Fund Rules, 1967

(a)All reasonable expenditure including legal fees and other allied expenses incurred on any or all of the purposes, mentioned in rule 4 above shall be debited to this Fund.