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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(4) in Rajasthan State Highways Act, 2014

(4)The State Government may, by notification in the Official Gazette, declare an expressway comprising a highway or any portion thereof to be limited for access in the manner as specified in such notification and may also impose any restriction or control on such access to, from or across such highway as specified in that notification.