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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(viii) in Orissa Government Vehicles (Control and Use) Rules, 1978

(viii)If minimum price is not available either through auction or sealed tender the competent authority may dispose of the vehicle through negotiation so as to obtain the minimum price failing which the vehicle may be disposed of at a price not less than the highest price offered by the highest bidder or tenderer.