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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Odisha - Subsection

Section 62(1) in The Orissa Development Authorities Rules, 1983

(1)At the time of tendering for works, an earnest money equivalent to one percent of the estimated cost of the work shall be paid by the tenderer in shape of cash, Government security, National Savings Certificate or in such other form as may be approved by the Authority.