Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 3 in General Specification and Conditions of Contract

3. General Arrangement.

- The Contractor shall provide all labour and materials required for erection f bench marks and level pegs etc., in order to see out the work and shall be held responsible for its correctness and it shall be incumbent on the contractor to dismantle, remove and rebuilt at his own expenses any work not correctly set out.