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[Cites 0, Cited by 0] [Section 338(2)] [Section 338] [Entire Act]

State of Rajasthan - Subsection

Section 338(2)(d) in Rajasthan Municipalities Act, 2009

(d)provide for authorising any officer or authority to limit, from time to time, the number of rickshaws for which licences may be granted or renewed in any area having regard to the adequacy of public conveyance of the same or any other class operating or likely to operate in the area in near future, or to the safety or convenience of the puller in the light of traffic conditions in the area;