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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(9) in Rajasthan Municipalities (Purchase of Materials and Contracts) Rules, 1974

(9)Members of the Finance Committee of the Board and officers authorised under section 283 of the Act may at any time check the stock register and record pertaining to the purchase and compare the accepted supplies with the approved samples.