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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Rajasthan - Subsection

Section 90(2) in Rajasthan State Highways Act, 2014

(2)Where the Act so provides, the State Government may, by order authorise such-
(a)gazetted officer of the State Government; or
(b)officer of the Authority, equivalent to a gazetted officer of the State Government,
to exercise such powers and discharge such functions of the State Government as may be specified in the order.