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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(8) in The Paradip Port Trust (Distraint or Arrest and Sale of Vessels) Regulations, 1988

(8)The Sealed tenders shall be opened in the presence of tenderers present on the date and time fixed by the Deputy Conservator for opening the tenders and if any tenderer is not present at the time fixed for opening the tenders, his tender may be rejected without opening, giving the reasons.