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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of West Bengal - Subsection

Section 45(2)(d) in The Calcutta Municipal Corporation Act, 1980

(d)every contract involving an expenditure exceeding two thousand rupees but not exceeding ten thousand rupees or such higher amount as may be fixed under clause (c) entered into by an officer referred to in clause (a) shall be reported by such officer to the Mayor-in-Council within one month of such contract.