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] [Section 28A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 28A(1) in The M.P. Licensing Board (Electrical) Regulations, 1960

(1)Notwithstanding the submission of work completion report under Regulation 28, the contractor shall promptly rectify any defect noticed before the expiry of a period of three months from the date of commencement of supply or from the date on which the work is commenced.