Section 32(1)(b) in The National Highways Authority of India Act, 1988

[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(1)(b) in The National Highways Authority of India Act, 1988

(b)that the Authority has persistently made default in complying with any direction issued by the Central Government under this Act or in the discharge of the functions and duties imposed on it by or under the provisions of this Act; or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 32(1)(b) in The National Highways Authority of India Act, 1988