Section 16(2)(k) in The National Highways Authority of India Act, 1988

[Cites 0, Cited by 2] [Section 16(2)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2)(k) in The National Highways Authority of India Act, 1988

(k)collect fees on behalf of the Central Government for services or benefits rendered under section 7 of the National Highways Act,1956 (48 of 1956), as amended from time to time, and such other fees on behalf of the State Governments on such terms and conditions as may be specified by such State Governments; and

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Union of India - Subsection

Section 16(2)(k) in The National Highways Authority of India Act, 1988