Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 150] [Entire Act] State of Rajasthan - Subsection Section 150(b) in Rajasthan District Board Account Rules (b)The contractors shall not be given any advance but payments shall always be made in running bills for portions of work actually done or material actually supplied.
