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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Assam - Subsection

Section 71(1) in The Assam Highway Act, 1989

(1)The State Government or any authority authorised in this behalf by the State Government may cause or permit traffic signs to be placed or erected in any public place for the purpose of bringing to public notice any prohibitions or restrictions imposed under Section 70, or generally for the purpose of regulating traffic other then motor vehicle traffic.