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State of Jammu-Kashmir - Section

Section 3 in The Jammu and Kashmir Registration of Contractors Act, 1956

3. Eligibility of registered contractor to undertake or offer to undertake to carry out a work.

- No person shall be eligible to undertake or offer to undertake to carry out a work on behalf of a Department unless he is a registered contractor of that Department and holds a valid registration certificate as provided hereinafter.