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Union of India - Section

Section 8 in The National Highways Authority of India (the term of office and other conditions of Service of Members) Rules, 2003

8. Relaxation of provision or rule in certain cases.

- When the Central Government is satisfied that operation of any of these rules causes undue hardship in any particular case, it may in the public interest and for reasons to be recorded in writIng, relax any provisions of these rules.