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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(1) in Housing Board, Haryana (Execution of Agreement) Rules, 1975

(1)Every contract for the execution of any work or the supply of any materials or goods, which involves an expenditure exceeding one thousand rupees shall be in writing and shall be sealed.