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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(3) in Rajasthan State Highways Act, 2014

(3)In case where the expenses and fine in respect of the vehicle or animal taken into possession under sub-section (2) have not been paid under that sub-section, the officer authorised by the State Government in this behalf shall sell such vehicle or animal by auction and the proceeds of the auction shall be the property of the State Government.