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

Union of India - Subsection

Section 7(5) in Central Road Fund (State Roads) Rules, 2014

(5)The copy of the sanction of the work referred to in sub-rule (3) and abstract of cost estimate of the sanctioned works shall be forwarded to the Central Government alongwith the application for reimbursement.