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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(a) in The Rajasthan State Road Transport Services (Development) Rules, 1965

(a)For the purpose of giving effect to the approved scheme, the Regional Transport Authority, concerned shall forthwith cancel or modify or refuse to renew or make ineffective the existing permits in respect of the notified route or portion thereof and serve upon the holder of such permits notices to that effect