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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Rajasthan - Subsection

Section 60(5) in Rajasthan State Highways Act, 2014

(5)The Authority may engage, or entrust any of its functions to, any person on such terms and conditions as may be specified by regulations or as may be approved by the State Government, including award of concessions for development, financing and operation of highways, or for operation of highways and collection of fees.