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[Cites 0, Cited by 1] [Section 8A] [Entire Act]

Union of India - Subsection

Section 8A(3) in The National Highways Act, 1956

(3)A person referred to in sub-section (1) shall have powers to regulate and control the traffic in accordance with the provisions contained in Chapter VIII of the Motor Vehicles Act, 1988 (59 of 1988) on the national highway forming subject-matter of such agreement, for proper management thereof.