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State of Odisha - Section

Section 362 in Orissa Municipal Rules, 1953

362.

(1)After the tenders are opened they shall be entered in a Register against each work. The Executive Officer shall certify to the correctness of the entries with reference to the original tenders which shall be preserved and made available for the purposes of audit.
(2)A contractor who withdraws his tender without valid reasons shall be liable to have his name removed from the register of contractors for a period ranging from one to three years as fixed by the Council.