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[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

State of Rajasthan - Subsection

Section 56(1)(a) in Rajasthan State Highways Act, 2014

(a)all debts, obligations and liabilities incurred, all contracts entered into and all matters and things engaged to be done by, on behalf of, with, or for, the State Government, immediately before such date for or in connection with the purposes of any highway or any section thereof vested in, or entrusted to, the Authority under that section, shall be deemed to have been incurred, entered into and engaged to be done by, with, or for, the Authority;