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

State of Rajasthan - Subsection

Section 8(5) in Rajasthan Municipalities (Purchase of Materials and Contracts) Rules, 1974

(5)When the supply is satisfactory, the inspecting officer shall order the taking of the supply on the register of the Board and give a certificate to the effect that on carefully inspecting the supply in the prescribed manner, he found it to be conform with samples/specifications and answering prescribed/practicable tests.