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State of Rajasthan - Section

Section 17 in Rajasthan State Highways Act, 2014

17. Power to issue directions to the Authority.

- The State Government may give directions to the Authority as to the carrying out of any of the provisions of this Act or of any rule, notification or order made thereunder, or for discharging any functions or duties of the State Government or for exercising any powers of the State Government under this Act, and the Authority shall comply with such directions forthwith.