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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(1)(b) in Andhra Pradesh Housing Board Act, 1956

(b)
(i)No contract involving an expenditure of rupees three thousand and more shall, subject to clause (a), be made without the previous sanction of the Board.
(ii)No estimate or tender involving an expenditure of rupees three thousand and more shall subject to clause (a), be sanctioned or accepted without the previous sanction of the Board.