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[Cites 0, Cited by 0] [Section 76(2)] [Section 76] [Entire Act]

State of Himachal Pradesh - Subsection

Section 76(2)(b) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005

(b)The Chairman and the Secretary of the Committee may jointly execute a contract or an agreement on behalf of the Committee when the amount or value of such contract or agreement does not exceed rupees twenty thousand;