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

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Union of India - Subsection

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

(b)The technical approval and financial sanction accorded under clause (a) shall lapse after [one year] [Substituted by Section O. 855(E), dated 5.11.1993, for " two year" (w.e.f. 5.11.1993).] from the date of its issue in case the work is not commenced within that period:

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Union of India - Subsection

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