Section 2(1)(k) in The Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992

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State of Gujarat - Subsection

Section 2(1)(k) in The Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992

(k)"Works contract" means a contract made by the State Government or the public undertaking with any other person for the execution of any of its works relating to construction, repairs or maintenance of the building or superstructure, dam, weir, canal, reservoir tank, lake, road, well, bridge, culvert, factory or work shop 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,

(ii)a contract made by the Central Stores Purchase Organisation of the State Government for purchase of sale of goods.

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State of Gujarat - Subsection

Section 2(1)(k) in The Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992