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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Rajasthan - Subsection

Section 67(2) in The Rajasthan District Boards Act, 1954

(2)Any contract, other than a contract of either description specified in sub-section (1) may be sanctioned by resolution of the Board, or by a Committee of the Board (not being an Advisory Committee) empowered in this behalf by regulation, or any one, or more than one, officer or servant of the Board so empowered.