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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Assam - Subsection

Section 20(1)(b) in Assam State Housing Board Act, 1972

(b)No contract involving an expenditure of five thousand rupees and more shall, subject to clause (a) above, be made without the previous sanction of the Board.