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

State of Odisha - Subsection

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

(vii)For cases where the auction does not fetch the minimum price fixed, the authority competent shall call for sealed tenders. Offers received within 15 days from the date of announcement shall be opened and considered in the presence of tenderer or their authorised agents. The highest offer at or above the minimum price shall be approved by the competent authority then and there. The highest tenderer shall deposit 25 per cent of the offered amount immediately after the announcement and the rest within 7 days of the approval of the offer.