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[Cites 0, Cited by 0] [Section 125(1)] [Section 125] [Entire Act]

State of Telangana - Subsection

Section 125(1)(a) in Greater Hyderabad Municipal Corporation Act, 1955

(a)where any such contract, if entered into by the Commissioner, would require to be under seal, the same shall be sealed with the common seal of the Corporation; and