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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(4) in Rajasthan State Highways Act, 2014

(4)Any person or vehicle using a highway in discharge of its functions and duties under any law for the time being in force shall be deemed to be authorised to use that highway under this Act. Provided, however, that nothing contained herein shall relieve such person or vehicle from its obligation to pay fees in accordance with the provisions of section 18.