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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(2) in Nehru Outer Ring Road, Hyderabad (Toll) Rules, 2012

(2)The executing Agency or the user fee collecting agency shall collect the fee to the tenure/period specified in the agreement or up to the restricted period or extended period due to Termination or Capacity augmentation of the Project as the case may be.