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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(l) in Rules for Rate Contract with Small Scale Industries of Orissa registered with the Directorate of EP&M, Orissa

(l)'Store/Rate Contract items' means the goods manufactured by Small Scale Industry which the contractor has agreed to supply under the Rate Contract which can not be tendered by the State Government Department & Agencies under the control of the State Government. In case any Government Department/Agencies invites tender for the R.C. items, the DEPM should have the power to cancel such tenders;