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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(2) in The Central Road Fund (State Roads) Rules, 2007

(2)In the case of State roads of inter-State connectivity and economic importance, the quarterly progress report and the monthly expenditure report shall be submitted to the Central Government in Form II and Form III with copies endorsed to such other officer as directed by it by the concerned Chief Engineer of the executive agency.