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 67] [Entire Act] State of Odisha - Subsection Section 67(2) in The Orissa Development Authorities Rules, 1983 (2)The qualification of the Contractor, his solvency, the quality of work previously executed by him and all other relevant particulars shall be entered in such register as remarks.
