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[Cites 0, Cited by 0] [Section 65(4)] [Section 65] [Entire Act]

State of Gujarat - Subsection

Section 65(4)(d) in The Gujarat Municipalities Act, 1963

(d)every contract made by the Chief Officer involving an expenditure exceeding five hundred rupees and not exceeding one thousand rupees shall be reported by him, within fifteen days after the same has been made, to the committee concerned;