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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Odisha - Subsection

Section 70(1) in The Orissa Development Authorities Rules, 1983

(1)Ordinarily, tenders received from registered contractors shall be considered. This stipulation may not, however, be enforceable in the case of works, the estimated cost of which exceeds one lakh rupees, in which case tenders from Engineering Firms of standing and from contractors registered with any Government or Government undertakings may be considered.