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

Union of India - Subsection

Section 4(3) in The Central Road Fund (State Roads) Rules, 2007

(3)The State Governments or the Union Territory Administration, as the case may be, shall furnish necessary details as per rule5 and rule 6 of the projects, schemes or activities to the Central Government to facilitate identification and prioritisation of the schemes.