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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Rajasthan - Subsection

Section 60(1) in Rajasthan State Highways Act, 2014

(1)Subject to the rules made by the State Government in this behalf, it shall be the function of the Authority to develop and operate the highways or other roads vested in, or entrusted to, it by the State Government:Provided that the Authority may carry out any of its functions either by itself or through a concessionaire.