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State of Rajasthan - Section

Section 13 in Rajasthan Municipalities (Purchase of Materials and Contracts) Rules, 1974

13.

All articles shall be subject to inspection before acceptance of articles for which specifications and/or test have been prescribed by the State Government and shall be required to conform to such specification and/or to satisfy the prescribed test or tests which may be carried out during manufacture or before or after despatch from supplier's premises.