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[Cites 0, Cited by 0] [Section 607(3)] [Section 607] [Entire Act]

State of Jharkhand - Subsection

Section 607(3)(e) in Bihar Education Code, 1961

(e)
(i)A further 15 per cent of the grant shall be paid when it has been certified in the prescribed form by the officer deputed by the Superintending Engineer that the work has been completed in accordance with the approved plans and estimates and that the building is worth the amount on which the grant is claimed.