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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Bihar - Subsection

Section 30(g) in Bihar Financial Rules, 1950

(g)Where deliveries are accepted beyond the Scheduled Delivery Date subject to levy of liquidated damages as provided in the Contract, the liquidated damages (if a percentage of the price) will be applicable on the price as varied by the operation of the Price variation clause.