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[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

State of Rajasthan - Subsection

Section 56(1)(b) in Rajasthan State Highways Act, 2014

(b)all non-recurring expenditure incurred by or for the State Government for or in connection with the purposes of any highway or any section thereof, so vested in, or entrusted to, the Authority, up to such date and declared to be capital expenditure by the State Government shall, subject to such terms and conditions as may be prescribed, be treated as capital provided by the State Government to the Authority;