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

State of Odisha - Subsection

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

(iii)All supplies shall be on F.O.R. basis. Mode of transport, cost of transport, loading and unloading charges, etc. shall be mutually decided by the contractor and the Indentor. Incase of any dispute, the matter shall be referred to the Director and the decision of the Director shall be final.