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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(6) in Rajasthan State Highways Act, 2014

(6)The amount determined by the arbitrator in excess of the amount determined by the competent authority, together with interest, if any, shall be deposited by the State Government in such manner as may be prescribed by rules made in this behalf, with the competent authority and the provisions of sub-sections (2) to (4) shall apply to such deposit.