Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Rajasthan - Subsection Section 3(2) in Fee Rules Notification, 2009 (2)The collection of fee levied under sub-rule (1), shall commence within thirty days from the date of completion of the section of state highway, permanent bridge, bypass or tunnel, as the case may be, constructed through a public funded project.
