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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2)(b) in The National Highways fee (Determination of Rates and Collection) Rules, 2008

(b)used for official purposes by -
(i)the Ministry of Defence including those which are eligible for exemption in accordance with the provisions of the Indian Toll (Army and Air Force) Act, 1901 and rules made thereunder, as extended to Navy also;
(ii)the Central and State armed forces in uniform including para military forces and police;
(iii)an executive Magistrate;
(iv)the fire-fighting Department or organisation;
(v)the National Highways Authority of India or any other Government organisation using such vehicle for inspection, survey, construction or operation of national highways and maintenance thereof;