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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(vi) in Orissa Government Vehicles (Control and Use) Rules, 1978

(vi)Bids at or above the price fixed by the competent authority shall be confirmed by the conducting authority. The highest bidder shall deposit 25 per cent of the bid amount immediately after the bid and the rest within 7 days from the date of confirmation of the bid. Bids below that price shall be referred to competent authority.