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

State of Rajasthan - Subsection

Section 8(6) in Rajasthan Municipalities (Purchase of Materials and Contracts) Rules, 1974

(6)If the supply is not in conformity with the sample, the inspecting officer shall, if he is not himself the purchasing officer, forthwith draw the attention of the purchasing officer to the defects found by him.