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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Punjab - Subsection

Section 86(2) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014

(2)Stores shall ordinarily be purchased from the suppliers at the contract rates to be indicated by the Government from time to time. The Panchayat Samiti or the Zila Parishad concerned should approach the suppliers direct indicating specific requirements and giving the supplier a date by which the articles of stores shall be supplied but not less than ten days notice shall be given.