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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Rajasthan - Subsection

Section 42(4) in Rajasthan State Highways Act, 2014

(4)Where the service of the notice is not made in the manner provided under sub-section (3), the contents of the notice shall be advertised in a State level newspaper for the knowledge of the person to whom the notice is addressed and such advertisement shall be deemed to be the service of such notice on such person.