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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(4) in Rajasthan State Highways Act, 2014

(4)Any fee leviable immediately before the commencement of this Act for services or benefits rendered in relation to the use of a highway shall continue to be leviable under this Act unless and until it is altered in exercise of the powers conferred by sub-section (2).