Section 3(1)(v) in Chhattisgarh Panchayat (Purchase of Material and Goods) Rules, 2013

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State of Chattisgarh - Subsection

Section 3(1)(v) in Chhattisgarh Panchayat (Purchase of Material and Goods) Rules, 2013

(v)For scrutiny of the prescribed rate the joint responsibility shall be fixed, as per the prepared table in clause (ii) and clause (iv) of sub-rule (i) of Rules 3, as follows :-

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State of Chattisgarh - Subsection

Section 3(1)(v) in Chhattisgarh Panchayat (Purchase of Material and Goods) Rules, 2013