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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(6) in Central Road Fund (State Roads) Rules, 2014

(6)The approval of schemes related to inter-state connectivity and economic importance are based on all India priority which shall be decided by the Central Government based on the criteria specified in rule 5 and it shall accord administrative, technical and financial approval of the identified individual works following the existing procedure and guidelines applicable for National Highways works.