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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(1) in Gujarat Road Safety Authority Act, 2018

(1)The Authority or the State Road Safety Committee or District or City Road Safety Committees may by order give direction to any officer of the Government department or public authority or local authority or any person of public, public or private institutions to act for the purpose of Road Safety.