Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 303 in Bihar Financial Rules, 1950

303.

If any liabilities on works are incurred on behalf of contractors under the provisions of Rule 280, arrangements should be made for withholding sufficient balances from their bills or for making necessary recoveries from them in due course.
(c)Record of progress