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State of Rajasthan - Section

Section 24 in General Specification and Conditions of Contract

24. Special penalty.

- For each and every day after expiry of completion period stated in clause 9, the Government shall be at liberty to and shall deduct from the payment of contractor the sum considered necessary as liquidated damages for the loss on account of delay of each day over and above the penalties specified under the clauses of the contract agreement.Workmanship