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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Assam - Subsection

Section 41(2) in The Assam (Management, Function and Responsibilities of Special School, Children's Home and Observations Homes) Rules, 1976

(2)No institution shall so arrange for the supply of articles of food, and clothing and bedding as to render the same contractor exclusively responsible for the supply of and the requirement of the institution during specified period.