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[Cites 0, Cited by 0] [Section 246] [Entire Act]

State of Bihar - Subsection

Section 246(2) in Bihar Financial Rules, 1950

(2)The form of contract will be prescribed by the State Government in consultation with its law officers. It is necessary that, before the form is finally determined, the advice of the Accountant General should be sought on the question whether the form proposed meets the requirement of audit.B - Payment for the work done