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[Cites 0, Cited by 0] [Section 42(3)] [Section 42] [Entire Act]

State of Odisha - Subsection

Section 42(3)(ii) in The Orissa Agricultural Produce Markets Rules, 1958

(ii)any emergent work, if the estimated cost of the work does not exceed Rs. 5,000.00 and the Chairman certifies that the delay, labour or cost involved will out-weigh the advantage arising from calling for tenders.