Section 42(10)(v) in The Orissa Agricultural Produce Markets Rules, 1958

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State of Odisha - Subsection

Section 42(10)(v) in The Orissa Agricultural Produce Markets Rules, 1958

(v)Tenders remaining undisposed of for a period exceeding two months from the date on which they are opened shall stand cancelled and on such cancellation the work in respect of which the said tenders had been originally called for shall be put to re-tender within a period of 15 days from the date of such cancellation. Cost escalation taking place, if any, between the date of such cancellation and the date of finalisation of the re-tender, shall be recovered from the person responsible for non-finalisation of the original tender, or the re-tender, as the case may be.

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State of Odisha - Subsection

Section 42(10)(v) in The Orissa Agricultural Produce Markets Rules, 1958