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Union of India - Section

Section 7A in Central Road Fund Act, 2000

7A. [ Apportionment of share of fund by Committee. [Inserted by Finance Act, 2018 (Act No. 13 of 2018) dated 29.3.2018.]

- The share of the Fund to be apportioned to each of infrastructure projects shall be finalised by a Committee, constituted by the Central Government by notification published in the Official Gazette, headed by the Finance Minister, depending on the priorities of the project.]