Section 3(1)(a) in Control of National Highways Land and Traffic) Act, 2002

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Union of India - Subsection

Section 3(1)(a) in Control of National Highways Land and Traffic) Act, 2002

(a)establish, for the purposes of this Act, a body or authority consisting of one or more officers of the Central Government or the State Government to be known as Highway Administration to exercise powers and discharge functions conferred on it under this Act; and

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Union of India - Subsection

Section 3(1)(a) in Control of National Highways Land and Traffic) Act, 2002