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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(7) in The National Highways Rules, 1957

(7)For the work referred to in sub-rule (2), a detailed estimate shall be prepared by the executing agency and only the general abstract of cost along with detailed information as the Central Government may specify, shall be forwarded to that Government for accord of administrative approval subject to the conditions specified in the Schedule annexed to the rules.