Section 3(1)(iii) in Chhattisgarh Panchayat (Purchase of Material and Goods) Rules, 2013

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State of Chattisgarh - Subsection

Section 3(1)(iii) in Chhattisgarh Panchayat (Purchase of Material and Goods) Rules, 2013

(iii)For purchasing material and goods, tender value (Total value of materials) requisition shall be split up, so as to bring them under clause (i) or clause (ii) of sub-rule (1) of Rules 3.

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State of Chattisgarh - Subsection

Section 3(1)(iii) in Chhattisgarh Panchayat (Purchase of Material and Goods) Rules, 2013