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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Central Road Fund (State Roads) Rules, 2007

(2)If, all the projects, schemes or activities so identified cannot be sanctioned due to shortage of resources in the Fund, The Central Government shall prioritise the projects,schemes or activities for release of Fund in consultation with the State Governments or Union Territory Administration, as the case may be.