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

State of Rajasthan - Subsection

Section 60(4) in Rajasthan State Highways Act, 2014

(4)Nothing contained in this section shall be construed as -
(a)authorising the disregard by the Authority of any law for the time being in force; or
(b)authorising any person to institute any proceeding in respect of a duty or liability to which the Authority or its officers or other employees would not otherwise be subject under this Act.