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

State of Rajasthan - Subsection

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

(c)all sums of money due to the State Government in relation to any highway or any section thereof, so vested in, or entrusted to, the Authority immediately before such date shall be deemed to be due to the Authority; and