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[Cites 0, Cited by 0] [Section 4H] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4H(a) in The Prevention of Corruption Act, Svt. 2006 [Jammu and Kashmir]

(a)in the case of a contract for supply of goods and services, that the contractor has supplied goods or services which are less in quantity than, or inferior in quality to those he contracted to supply or which are, in any manner, whatever, not in accordance with the contract; or