Section 278(1)(b) in The Orissa Municipal Corporation Act, 2003

[Cites 0, Cited by 0] [Section 278(1)] [Section 278] [Entire Act]

State of Odisha - Subsection

Section 278(1)(b) in The Orissa Municipal Corporation Act, 2003

(b)every contract for the execution of any work or the supply of any materials or goods which will involve an expenditure exceeding five thousand rupees shall be in writing and under a common seal of the Corporation and shall specify -

(i)the work to be done or the materials or good to be supplied as the case may be;

(ii)the price to be paid for such work materials or goods; and

(iii)in the case of a contract for work, the time within which the work or specified portions thereof shall be completed.

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State of Odisha - Subsection

Section 278(1)(b) in The Orissa Municipal Corporation Act, 2003