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[Cites 0, Cited by 0] [Section 363] [Entire Act]

State of Odisha - Subsection

Section 363(5) in Orissa Municipal Rules, 1953

(5)There shall be no avoidable delay in the disposal of tenders after they are opened. The Committee shall dispose of tenders ordinarily within a week of the date on which they are opened and in any case within a period not exceeding one month. In other cases, no tenders shall remain undisposed of for a period exceeding two months from the date on which they are opened.