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[Cites 0, Cited by 0] [Section 355(2)] [Section 355] [Entire Act]

State of Odisha - Subsection

Section 355(2)(ii) in Orissa Municipal Rules, 1953

(ii)the precise form of tendering, that is whether it should be at a specified percentage below or above the estimated rates or whether definite rates should be quoted for each item of work included in the schedule;