Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(iii) in Rules for Rate Contract with Small Scale Industries of Orissa registered with the Directorate of EP&M, Orissa

(iii)Upon selection of an item for conclusion of Rate Contract, the Apex Associations representing the Small Scale Industries of the State shall be intimated by the Directorate to disseminate the said information to their member units requesting, them to submit their offers to the Directorate and be placed in the Directorate's Website, Offers shall be submitted by the offerers within one month of the date of advertisement with all required documents as prescribed and complete purchase vouchers of the materials and audited/C.A. Certified annual Balance Sheets & Profit and Loss Accounts of various financial year, failing which the offers shall be summarily rejected.