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State of Rajasthan - Section

Section 20 in General Rules and Directions for the Guidance of Contractors

20. - Sums payable by way of compensation to be considered as reasonable compensation without reference to actual loss - All sums payable by way of compensation under any of these conditions shall be considered as reasonable compensation to be applied to the use of Government without reference to the actual loss or damage sustained and whether or not any damage shall have been sustained.