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Union of India - Section

Section 9 in The National Highways Rules, 1957

9. [ Inspection of work [Substituted by Section O. 496(E), dated 20.8.1986 (w.e.f. 20.8.1986).]

.Director-General(Road Development) to the Government of India or any officer authorised by him in this behalf may inspect at any time any approved work in progress or completed work and a report of every such inspection shall be submitted to the Central Government.]