Section 4(6)(b) in The National Highways fee (Determination of Rates and Collection) Rules, 2008

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Union of India - Subsection

Section 4(6)(b) in The National Highways fee (Determination of Rates and Collection) Rules, 2008

(b)the rate of fee for use of permanent bridge constructed on or after 1lth September, 1956 but before 5th December, 2008, through public funded project or build, operate and transfer (annuity) project. shall he the same as applicable prior to the commencement of these rules, and, shall be revised in accordance with the provisions of rule 5:

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Union of India - Subsection

Section 4(6)(b) in The National Highways fee (Determination of Rates and Collection) Rules, 2008