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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Manipur - Subsection

Section 3(2) in The Manipur Highways Act, 1979

(2)A highway authority so appointed shall exercise and discharge throughout its jurisdiction powers and functions specified in the succeeding chapters subject only to such limitations as may have been imposed by the notification issued under sub-section (1).