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[Cites 0, Cited by 0] [Section 338(2)] [Section 338] [Entire Act]

State of Rajasthan - Subsection

Section 338(2)(c) in Rajasthan Municipalities Act, 2009

(c)provide for the grant and renewal of licences of rickshaw and rickshaw pullers subject to condition that a licence of a rickshaw shall be granted or renewed only in the name of the puller;