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The Central Road Fund Act, 2000 Chapter III Management of Central Road Fund 9. Powers of Central Government to administer the Fund.- 1. The Central Government shall have the power to administer the Fund and shall- a. take such decisions regarding investment on projects of national highways and expressways as it considers necessary; b. take such measures as may be necessary to raise funds for the development and maintenance of the national highways; c. allocate and disburse such sums as are considered necessary, to the concerned departments responsible for the development and maintenance of- i. national highways; ii. rural roads; iii. State roads; and iv. construction of roads either under or over the railways by means of a bridge and erect suitable safety works at unmanned rail-road level crossings.    |
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