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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Assam - Subsection

Section 71(3) in The Assam Highway Act, 1989

(3)Except as provided by sub-section (I) no traffic sign shall after the commencement of this Act, be placed or erected on or near any highways, but all traffic signs erected prior to the commencement of this Act, by any authority competent to do so shall for the purpose of this Act, be deemed to be traffics signs erected under the provisions of sub-section (1).