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Kerala HC: Vigilance Inquiry Against Contractor if Roads Damaged Within Six Months of Completion - (20 Jul 2022)

CIVIL

Kerala High Court while holding Engineers and Contractors liable for bad roads, has held that if roads are damaged and potholes appear within six months from the issuance of the completion certificate, then the Engineers and the Contractors will be subjected to vigilance inquiry.

Tags : KERALA HIGH COURT   VIGILANCE INQUIRY   POTHOLES  

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