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[Cites 0, Cited by 0] [Section 231] [Entire Act]

State of Bihar - Subsection

Section 231(1) in Bihar Financial Rules, 1950

(1)Except as provided in Rule 3 below, piece-work agreement should not be accepted for any work, being the whole or part of any sanctioned project, the sanctioned estimate for which exceeds [Rs. 10,000] [Substituted For Rs. 5,000 by C.S. No. 23 dated 5.6.1958.]