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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Odisha - Subsection

Section 70(6) in The Orissa Development Authorities Rules, 1983

(6)The Engineer-member or the Tender Committee, as the case may be, shall consider the tenders and may accept or reject any of the tenders ;Provided that the Engineer-member or the Tender Committee shall not accept a tender if the tendered amount exceeds the estimated cost.