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The Central Road Fund Act, 2000 2. Definitions.- In this Act, unless the context otherwise requires,- a. "appointed day" means the date on which the Fund is established under sub-section (1) of section 6; b. "cess" means a duty in the nature of duty of excise and customs, imposed and collected on motor spirit commonly known as petrol and high speed diesel oil for the purposes of this Act; c. "Fund" means the Central Road Fund established under sub-section (1) of section 6; d. "national highways" means the highways specified in the Schedule to the National Highways Act, 1956 (48 of 1956) or any other highway declared as national highway under sub-section (2) of section 2 of the said Act; e. "National Highways Authority of India" means an authority constituted under sub-section (1) of section 3 of the National Highways Authority of India Act, 1988 (68 of 1988); f. "prescribed" means prescribed by rules made under this Act.    |
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