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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Odisha - Subsection

Section 42(5) in The Orissa Agricultural Produce Markets Rules, 1958

(5)Before tenders are invited for the execution of any work, the Engineer-in-charge of the work in the Engineering Cell of the Board shall prepare contract documents which shall include :
(i)a Schedule of quantities of various items of work to be executed and of materials required under each such item, and
(ii)a set of conditions of contract to be complied with by the tenderer in case his tender is accepted.