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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Rajasthan - Subsection

Section 44(l) in The Rajasthan Value Added Tax Rules, 2006

(l)The contractor shall be bound by the provision of the Act, rules, terms and conditions of the contract and the instructions issued by the Commissioner from time to time. In case-of any violation thereof, the contract shall be liable to be cancelled by the Commissioner after affording opportunity of being heard to the contractor in this behalf.