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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(5) in Rajasthan State Highways Act, 2014

(5)The State Government may exempt vehicles engaged in defence, security, law and order, fire fighting, crime prevention, medical emergencies or such other public purposes, as it may prescribe, from payment of fees under this section.