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[Cites 0, Cited by 0] [Section 5B] [Entire Act]

State of Odisha - Subsection

Section 5B(8) in The Orissa Kendu Leaves (Control of Trade) Rules, 1962

(8)If the tenders received for a unit are not considered acceptable the Government may select as purchaser or purchasers for such unit or units any person or party of the persons or parties on such terms and conditions as may be mutually agreed upon and such selection need not be limited to persons who have submitted tenders for such unit or units. All the rules applicable to a successful tenderer shall apply mutatis mutandis to persons or parties selected as purchasers under this sub-rule.