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[Cites 0, Cited by 0] [Section 105(2)] [Section 105] [Entire Act]

NCT Delhi - Subsection

Section 105(2)(c) in The Delhi Co-operative Societies Rules, 2007

(c)After approval of the plans of the construction of building(s) by the sanction Authority, the committee shall invite tenders in consultation with the architect for technical bids and for financial bids and shall ensure compliance of codal formalities as per Central Public Works Department's guidelines.