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[Cites 0, Cited by 0] [Section 596(2)] [Section 596] [Entire Act]

State of Jharkhand - Subsection

Section 596(2)(c) in Bihar Education Code, 1961

(c)The buildings shall be erected in accordance with plans and estimates to be approved by the Director and shall be completed to the satisfaction of the Engineer appointed in that behalf within a specified period. The previous approval of the Superintending Engineer shall be obtained to any contract into which it is proposed to enter in respect of the buildings.