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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Odisha - Subsection

Section 59(4) in The Orissa Development Authorities Rules, 1983

(4)In case of works executed by contract, tenders shall be invited. In case of works done by daily labour through departmental-agency, the muster roll shall be the basis of the account for payment towards such labour.