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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Odisha - Subsection

Section 59(2) in The Orissa Development Authorities Rules, 1983

(2)The schedule of rates applicable to the works undertaken by the State Government shall be applicable to the works undertaken by the Authority. Any extra percentage over and above such scheduled rates shall require the prior approval of the Authority.