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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(ii) in Rules for Rate Contract with Small Scale Industries of Orissa registered with the Directorate of EP&M, Orissa

(ii)Unless otherwise provided, the mode of transport and the cost thereof, shall be mutually settled between the Indenting Officer and the contractor. Any dispute regarding liability of either party due to default on either part may be referred to the Director whose decision shall be final and binding.