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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Odisha - Subsection

Section 62(4) in The Orissa Development Authorities Rules, 1983

(4)The provisions of Sub-rules (1), (2) and (3) shall not apply in the case of a contract for supply of materials or goods in respect of which any special terms and conditions for payment against such supply have been agreed upon by the Authority.