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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Haryana - Subsection

Section 22(4) in Haryana District Mineral Foundation Trust Rules, 2016

(4)In respect of such works which cannot be executed through Government Department, agencies or public sector undertakings, the Executive Committee may award the work to any other competent and sound agencies following a transparent process, after obtaining prior approval of the Board.