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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Odisha - Subsection

Section 70(8) in The Orissa Development Authorities Rules, 1983

(8)Ordinarily, the lowest tender shall be accepted. Where the lowest tender is rejected or not accepted, the next lowest tender may be considered.The process will continue so up to the highest tender and if no tender is considered acceptable, all the tenders may be rejected and fresh tenders my be invited. In every case of rejection or non-acceptance of a tender, the reasons therefor shall be recorded in writing.