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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(1) in The Rajasthan State Road Transport Services (Development) Rules, 1965

(1)The objections received shall be considered by such officer as is authorised to do so, by or under the rules made by the Governor in pursuance of clause (3) of Article 166 of the Constitution of India.