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State of Rajasthan - Section

Section 3 in General Rules and Directions for the Guidance of Contractors

3.

Receipt for payments made on account of a work when by a firm, must also be signed by the several partners except where the contractor described in their tender as a firm in which case the receipts must be signed in the name of the firm by one of the partners or by some other person having authority to give effectual receipts for the firm.