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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(1)(b) in The Rajasthan Housing Board Act, 1970

(b)no contract involving an expenditure of ten thousand rupees or more shall, subject to proviso (a) aforesaid, be made without the previous sanction of the Board.