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

State of Odisha - Subsection

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

(v)The competitors shall be required to pay earnest money deposit amounting to Rs. 1,000 (Rupees one thousand) in terms of cash in public auction and in shape of Bank draft in case of sealed tenders which shall be subject to refund immediately except in case of the highest offer accepted by competent authority.