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State of Rajasthan - Section

Section 11 in The Rajasthan State Road Transport Services (Development) Rules, 1965

11. Existing rules superseded.

- The Rajasthan State Road Transport Sendees (Development) Rules, 1960, are hereby superseded:Provided that any action taken or orders passed under the said rules shall, so far as they are consistent with these rules, be regarded as taken or passed under these rules.Notifications[Notification No. F. 1(8) Jud./55, dated 16-4-1965, Published in Rajasthan Gazette, Extraordinary, Part IV-C, dated 16-4-1965.]In pursuance of section 7(1) of the Rajasthan State Road Transport Services (Development) Rules, 1960, the Governor is pleased to order that the Joint Legal Remembrancer to the Government of Rajasthan shall consider objections to, approval and modifications of, the Scheme, under section 68 (D) of the Motor Vehicle Act 1939 (Central Act IV of 1939).This is in supersession to this Department order No. F. 12(1) LJ/B/60, dated the 13th October, 1960.