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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(b) in The National Highways Rules, 1957

(b)[ approved work means any work relating to, or connected with, the development, maintenance, and repair of a national highway in respect of which the Central Government has accorded technical and administrative approval and financial sanction under rule 3;] [Substituted by Section O. 496(E), dated 10.8.1986 (w.e.f. 20.8.1986).]