Section 42(10)(iv) in The Orissa Agricultural Produce Markets Rules, 1958

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State of Odisha - Subsection

Section 42(10)(iv) in The Orissa Agricultural Produce Markets Rules, 1958

(iv)There shall be no avoidable delay in the disposal of tenders after they are opened. The Committee shall dispose of tenders ordinarily within seven days from the date on which they are opened. If the Committee fails to dispose of the tender within a period of seven days after recording reasons therefore may dispose of the same within a period of two months from the date of opening of the tender.

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State of Odisha - Subsection

Section 42(10)(iv) in The Orissa Agricultural Produce Markets Rules, 1958