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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of West Bengal - Subsection

Section 26(2) in The Calcutta Improvement Act, 1911

(2)Every contract for the execution of any work or the supply of any materials or goods which will involve an expenditure exceeding [five thousand rupees] [Words substituted by W.B. Act 42 of 1983.] shall be in writing, and shall be sealed.