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State of Rajasthan - Section

Section 5 in The Rajasthan Urban Improvement Trust (Use of Vehicles) Rules, 1967

5. Restriction for use of Vehicles.

- The vehicles of the Trust are intended for use on bonafide official duty within the jurisdiction of the Trust and shall not be used for journeys on official duty or otherwise out side the jurisdiction of the Trust and shall not be used for journeys on official duty or otherwise out side the jurisdiction of the Trust without the special sanction of the Government.