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State of Haryana - Section

Section 6 in Housing Board, Haryana (Execution of Agreement) Rules, 1975

6. The Board may refuse or suspend payments on account of a work when executed by a firm or by contractors described in their tenders as a firm, unless receipts are signed by all the partners, or one of the partners, or some other person produces written authority enabling him to give effectual receipts on behalf of the firm.