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[Cites 0, Cited by 1] [Section 9(2)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2)(b) in The National Highways Act, 1956

(b)the rates at which fees for services rendered in relation to the use of ferries, permanent bridges, temporary bridges and tunnels on any national highway and the use of sections of any national highway may be levied, and the manner in which such fees shall be collected, under section 7;