Legal Document View

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
[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(2)(e) in Rajasthan Electrical Inspectorate (Formation of Technical Committee and Grant of Licence, Competency Certificate to work and Permit to work) Rules, 2016

(e)It shall have solvency of the amount as specified in column 5 of Schedule I. The solvency certificate shall be issued by the Tehsildar or Nationalized bank mentioning the full name of contractor, firm or company, with a validity of minimum period of five years.