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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of West Bengal - Subsection

Section 24(3) in The Howrah Improvement Act, 1956

(3)In every case involving an expenditure exceeding [fifty thousand rupees] [Words substituted for the words 'three thousand rupees' by W.B. Act 43 of 1983.] in which tenders are invited, the Chairman shall place before the Board the specifications, conditions and estimates and all the tenders received, specifying the particular tender (if any) which he proposes to accept.