Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 362] [Entire Act] State of Odisha - Subsection Section 362(2) in Orissa Municipal Rules, 1953 (2)A contractor who withdraws his tender without valid reasons shall be liable to have his name removed from the register of contractors for a period ranging from one to three years as fixed by the Council.
