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Del HC: NHAI can Enter into Contract for Collecting Fee on Behalf of Centre - (07 Jul 2023)

CIVIL

Delhi High Court while observing that NHAI’s contracts with toll collectors are not in violation of the National Highways Act, 1956 and its 2008 rules has held that NHAI can enter into contracts for the purpose of collecting fees on behalf of the Central Government.

Tags : DELHI HIGH COURT   NHAI   FEE   CONTRACT  

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