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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(2)(i) in The Central Government Account (Receipts and Payments) Rules, 1983

(i)an authorisation from the contractor in the form of a legally valid document such as a power of attorney or transfer deed, conferring authority on the bank to revive payment, and