Section 4(3)(b) in The North-Eastern Council Act, 1971

[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

(b)where a project or scheme is intended to benefit two or more States, recommend the manner in which,--

(i)such project or scheme may be executed or implemented and managed or maintained; or

(ii)the benefits therefrom may be shared; or

(iii)the expenditure thereon may be incurred;

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