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State of Rajasthan - Section

Section 27 in General Rules and Directions for the Guidance of Contractors

27. - Definition of Works - The expression "works" or "work" where used in these conditions shall unless there be something either in subject or context repugnant to such construction, be construed and taken to mean the works by, or by virtue of the contract contracted to be executed whether temporary or by permanents and whether original altered, substituted or additional.