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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Rajasthan - Subsection

Section 68(3) in The Rajasthan District Boards Act, 1954

(3)If a contract to which the foregoing provisions of this section apply is executed otherwise than in conformity therewith, it shall not be binding on the Board:Provided that unless and until the contract has been duly executed in writing, no work including collection of materials in connection with the said contract shall be commenced.