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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1) in The National Highways Rules, 1957

(1)The executing agency shall not without the prior sanction of the appropriate sanctioning authority, deviate from the scope of the specifications and design of the project, failing which the expenditure on the component of the deviated work and the other components of the works affected thereby shall be debited to the executing agency.