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[Cites 0, Cited by 0] [Section 363] [Entire Act]

State of Odisha - Subsection

Section 363(2) in Orissa Municipal Rules, 1953

(2)Where the capacity for work and the integrity of a tenderer are not known his tender need not necessarily be rejected, such additional security not exceeding 10 per cent of the contract amount as the Committee considers necessary shall, however, be taken from the tenderer if the circumstances warrant such a course.