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[Cites 0, Cited by 0] [Section 97(2)] [Section 97] [Entire Act]

Union of India - Subsection

Section 97(2)(e) in The Punjab Reorganisation Act, 1966

(e)the conditions subject to which, and the mode in which, contracts may be made on behalf of the successor States and the State of Rajasthan in relation to the functions of the Bhakra Management Board or the Beas Construction Board;