Lexace IndiaOpen Lexace ›

Section 14 — Contracts by the Authority.

The National Highways Authority of India Act, 1988
Subject to the provisions of section 15, the Authority shall be competent to enter into and perform any contract necessary for the discharge of its functions under this Act.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›