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State of Odisha - Section

Section 342 in Orissa Municipal Rules, 1953

342.

As a safeguard against possible to the Council, the Council shall, as a rule take security for the due fulfilment of a contract and this may be in the shape of a lump sum deduction of 10 per cent made from the payments from time to time, on account of work done, so as to cover possible over payments.