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[Cites 0, Cited by 0] [Section 70(5)] [Section 70] [Entire Act]

State of Odisha - Subsection

Section 70(5)(b) in The Orissa Development Authorities Rules, 1983

(b)the Committee constituted under Section 6 for the purpose of consideration of tenders (hereinafter referred to as the Tender Committee), in case where the estimated cost of the work exceeds one lakh rupees.