Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Rajasthan - Subsection Section 6(5) in The Rajasthan State Road Transport Services (Development) Rules, 1965 (5)After hearing objections the parties as may appear, the officer shall have a decision whether the scheme should be approved or modified as he may deem proper.
