Section 4(6)(a) in The National Highways fee (Determination of Rates and Collection) Rules, 2008

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Union of India - Subsection

Section 4(6)(a) in The National Highways fee (Determination of Rates and Collection) Rules, 2008

(a)the rate of fee for use of a Section of a national highway consisting of bypass or tunnel constructed on or after 11th September, 1956 but before 5th December, 2008, through public funded project or build, operate and transfer (annuity) project, shall be the same, as provided in sub-rule (2) and (3) for the Section of a national highway, and, shall be revised in accordance with the provisions of rule 5; and

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Union of India - Subsection

Section 4(6)(a) in The National Highways fee (Determination of Rates and Collection) Rules, 2008