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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Odisha - Subsection

Section 63(2) in The Orissa Development Authorities Rules, 1983

(2)When a work is completed a completion certificate signed by the Engineer-in-charge of the work certifying that the work has been satisfactorily completed shall be submitted alongwith the final bill. The said certificate shall be countersigned by the Engineer-member. In the absence of such a certificate no contractor shall be paid his final bill.