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State of Haryana - Section

Section 30 in Punjab Jail Manual

30. [ Petty Contracts. [Part II, Rule 35.]

(1)Any contract for the supply of any article to the extent of the estimated requirements of any jail for a period not exceeding six weeks shall be deemed to be a petty contract.]
(2)Subject to the control of the Inspector-General, petty contracts may be made by the Superintendent.