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[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(6)(a) in The National Highways Rules, 1957

(a)The Central Government shall on, receipt of the documents referred to in clauses (a) to (b) of sub-rule (5),examine the same and if it is of the opinion that they are in accordance with approved standard, shall accord technical approval and financial sanction for such work subject to such conditions as it may thinks fit to impose.