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

State of Odisha - Subsection

Section 70(3) in The Orissa Development Authorities Rules, 1983

(3)After the tenders are opened they shall be entered in the Tender Register to be maintained for the purpose. An officer authorised by the Engineer-member shall certify the correctness of the entries in such register with reference to the original tenders which shall be preserved for purposes of audit.