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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(c) in Bihar Enlistment of Contractors Rules, 1992

(c)Firms desiring enlistment in this class should have satisfactorily executed atleast three works of not less than Rs. 100 lakhs each and aggregate of these three works executed should not be less than Rs. 500 lakhs.