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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(ii) in Rules for Rate Contract with Small Scale Industries of Orissa registered with the Directorate of EP&M, Orissa

(ii)If no complaint is received within 30 days of receipt of the consignment by the indenter, it would be presumed that the stores are up to standard and the Indenter shall have to accept them.