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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(x) in Rajasthan District Board Account Rules

(x)When a contract is likely to ensure for a period of more than 3 years, it should wherever feasible, include a provision for an unconditional power of revocation or cancellation by Board at any time on the expiry of 3 months notice of that effect.