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[Cites 0, Cited by 1] [Section 67] [Entire Act]

State of Rajasthan - Subsection

Section 67(1) in The Rajasthan District Boards Act, 1954

(1)The sanction of the Board by resolution is required in the case of every contract -
(a)for which budget provision does not exist, or
(b)involving a value exceeding such amount as may be fixed by rule.