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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(4) in The Rajasthan State Road Transport Services (Development) Rules, 1965

(4)The memorandum of objections shall also contain the following information
(a)Full name and permanent address of the objector;
(b)whether or not such person is a holder of permit issued under the provisions of the Act;
(c)the particulars of the route or routes or area as specified in such permit or penalties.