Section 3(2)(vi) in Chhattisgarh Panchayat (Purchase of Material and Goods) Rules, 2013

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State of Chattisgarh - Subsection

Section 3(2)(vi) in Chhattisgarh Panchayat (Purchase of Material and Goods) Rules, 2013

(vi)Gram Panchayat may, by issuing purchase order, directly purchase/ supply material from the suppliers/firms/producers of material/seller, whose registration is in Sales Tax Department of Chhattisgarh, listed on the rate sanctioned and agreed by the District level Purchase Committee.

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State of Chattisgarh - Subsection

Section 3(2)(vi) in Chhattisgarh Panchayat (Purchase of Material and Goods) Rules, 2013