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[Cites 0, Cited by 0] [Section 356] [Entire Act]

State of Odisha - Subsection

Section 356(1) in Orissa Municipal Rules, 1953

(1)The precise form of tendering, namely, whether it shall be at specified percentage below or above the estimate rates or whether definite rates shall be quoted for each rate provided for in the sanctioned estimate, shall be decided by the Chairman on the merits of each case.