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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(2) in Rajasthan State Highways Act, 2014

(2)Notwithstanding anything contained in section 18, the person referred to in sub-section (1) shall be entitled to collect and retain fees in such manner and at all such rates as may be prescribed by rules made under section 18 and in accordance with the terms of the agreement referred to in sub-section (1).