Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 310 in Bihar Financial Rules, 1950

310.

A contractor requiring a copy of his running account bill or an extract from his account in the Contractor's Ledger should be furnished with one. He should be encouraged to look at his account in the ledger and sign it in token of his acceptance (See also Rule 2 under Rule 280).Sundry RulingsEmployment of Military Labour