Section 2(3)(k) in Bihar Public Works Contracts Disputes Arbitration Tribunal Act, 2008

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State of Bihar - Subsection

Section 2(3)(k) in Bihar Public Works Contracts Disputes Arbitration Tribunal Act, 2008

(k)"Works contract" means a contract made by the State Government or a public undertaking with any other person for the execution of any of its works relating to construction, repairs or maintenance of any building or superstructure, dam, weir, canal, reservoir, tank, lake, road, all types of bridge, culvert, factory or work shops or of such other work of the State Government or, as the case may be, of the public undertaking, as the State Government may, by notification in the Official Gazette, specify and includes -

(i)a contract made for the supply of goods relating to the execution of any of such works or for supply of any other goods irrespective of whether it is required for any specific project or work or any type of consultancy services/service providers.

(ii)Contracts made for the supply of services relating to the execution of any of such works; including consultancy services for preparation of DPR's; supervision; project advisory, quality assurance, Project Management or any other management services.

(iii)Words and expressions used and not defined in this Act, but defined in the Arbitration Act, shall have the meanings assigned to them in the Arbitration Act.

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State of Bihar - Subsection

Section 2(3)(k) in Bihar Public Works Contracts Disputes Arbitration Tribunal Act, 2008