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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Rajasthan - Subsection

Section 37(d) in General Rules and Directions for the Guidance of Contractors

(d)Original works/special repairs/Renewal works-6 months after completion, except in case of works such as Building works, Bridge works, cross drainage works etc. where security deposit will be refunded 6 months after completion or expiry of one full rainy season whichever is later, provided the final bill has been paid.