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[Cites 0, Cited by 0] [Section 277(2)] [Section 277] [Entire Act]

State of Odisha - Subsection

Section 277(2)(c) in The Orissa Municipal Corporation Act, 2003

(c)no contract involving an expenditure exceeding fifty thousand rupees but not exceeding rupees ten lakhs shall be made by the Commissioner unless it has been sanctioned by the Standing Committee;