Section 3(11)(c) in The National Highways Rules, 1957

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Union of India - Subsection

Section 3(11)(c) in The National Highways Rules, 1957

(c)Save as exceptional cases with the prior approval of the Central Government, the executing agency shall ensure that the work of all components in the project estimate is awarded to a single contractor and that the components in the project estimate are not split horizontally.

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Union of India - Subsection

Section 3(11)(c) in The National Highways Rules, 1957