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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(e) in Housing Board, Haryana (Execution of Agreement) Rules, 1975

(e)Vis-a-visa Housing Board, Haryana, the contractor shall primarily be liable for all payments to be made under and for the observance of the regulations aforesaid without prejudice to his right to claim indemnity from his sub-contractors.