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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(1)(b) in The Orissa Housing Board Act, 1968

(b)
(i)no contract involving an expenditure of rupees three thousands and above shall, subject to Clause (a), be made without the previous sanction of the Board;
(ii)no estimate or tender involving an expenditure of rupees three thousands and above shall, subject to Clause (a) be sanctioned or accepted, as the case may be, without the previous sanction of the Board.