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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(iv) in The National Highways Authority of India (the term of office and other conditions of Service of Members) Rules, 2003

(iv)Residuary matters - Residuary matters relating to part-time members, with respect to an allowance for which no express provision has been made in these rules, shall be referred by the Authority to the Central Government for decision.]