Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 29] [Entire Act] State of Rajasthan - Subsection Section 29(viii) in Rajasthan District Board Account Rules (viii)Even in cases where a formal written contract is not made, no order for supplies, etc. should be placed without at least a written agreement as to the price.
