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State of Bihar - Section

Section 173 in Bihar Financial Rules, 1950

173.

As purchases are made, or contracts for the supply of materials are entered into, variations in cost should be watched, and if these are appreciable, issue rates may, and in important cases, shall, at once be raised or lowered, as may be necessary. Further when closing the half-yearly register of stock, all rates must be reviewed and revised, if necessary, to bring them within the market rates.