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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(i) in Bihar Enlistment of Contractors Rules, 1992

(i)Enlistment of Contractors under Class I-S, Class-I-A, Class-I-B and Class II, shall be made by a Committee of Chief Engineers, Monitoring and Chief Engineer, Patna of the Department of Water Resources presided over by the Engineer-in-Chief of the Department.