Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] Bengal Presidency - Subsection Section 26(2) in Calcutta Improvement Act, 1911 (2)Every contract for the execution of any work or the supply of any materials or goods which will involve an expenditure exceeding [five thousand rupees] shall be in writing, and shall be sealed.
