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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of West Bengal - Subsection

Section 15(1)(a) in The West Bengal Housing Board Act, 1972

(a)no contract involving an expenditure of [rupees one crore] [Words Substituted for the words 'rupees fifty lakhs' by W.B. Act 40 of 1976.] or more shall be made without the previous sanction of the State Government,