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[Cites 0, Cited by 0] [Section 338(2)] [Section 338] [Entire Act]

State of Rajasthan - Subsection

Section 338(2)(q) in Rajasthan Municipalities Act, 2009

(q)prescribe supplementary and incidental provisions including seizure of a rickshaw in respect of which an offence under this Act has been or is being committed.