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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(1)(a) in The Rajasthan Housing Board Act, 1970

(a)no contract involving an expenditure over and above such amount as may, by notification in the Official Gazette, be specified by the State Government shall be made without the previous sanction of the State Government: and