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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Assam - Subsection

Section 38(2) in The Assam Highway Act, 1989

(2)If any person upon whom a notice has been served under sub-section (1), objects to comply with any requirement of such notice, he may, within 14 days of its receipt send to the highway authority his objection in writing stating the grounds thereof.