Section 60(2)(a) in The Orissa Development Authorities Rules, 1983

[Cites 0, Cited by 0] [Section 60(2)] [Section 60] [Entire Act]

State of Odisha - Subsection

Section 60(2)(a) in The Orissa Development Authorities Rules, 1983

(a)a contract involving an expenditure exceeding twenty-five thousand rupees but not exceeding [one crore] [Substituted by SRO No. 555/2004, O.G.E. No. 1713 dated 2.12.2004.] rupees shall not be made without the previous sanction of the Authority; and

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State of Odisha - Subsection

Section 60(2)(a) in The Orissa Development Authorities Rules, 1983