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

Union of India - Subsection

Section 8(2) in The National Highways Rules, 1957

(2)The responsibility for the sub-standard work, if any,shall rest with the executing agency and all defects arising out of such sub-standard work shall be rectified by the executing agency at its own cost,within the period to be specified by the Central Government.