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[Cites 0, Cited by 0] [Section 106(4)] [Section 106] [Entire Act]

NCT Delhi - Subsection

Section 106(4)(b) in The Delhi Co-operative Societies Rules, 2007

(b)In respect of works, the cost which exceeds the limits, so fixed, the committee shall follow the procedure of inviting tenders, placing them before the general body for approval and entering into agreement with the architect (if appointed or required) and the contractor.