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[Cites 0, Cited by 0] [Section 102(2)] [Section 102] [Entire Act]

State of Rajasthan - Subsection

Section 102(2)(n) in Rajasthan State Highways Act, 2014

(n)the rates at which fees for services rendered in relation to the use of a highway may be levied, the exemption from payment of fees for vehicles engaged in specified public purposes, and the manner and form in which such fees shall be tendered and collected, under section 18;