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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of West Bengal - Subsection

Section 15(1)(b) in The West Bengal Housing Board Act, 1972

(b)any contract involving an expenditure up to [rupees fifty thousand] [Words Substituted for the words 'rupees twenty thousand' by W.B. Act 40 of 1976.] may, in case of urgency, be made by the Chairman without the previous sanction of the Board but shall be referred to the Board at the earliest opportunity..