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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(xii) in Orissa Government Vehicles (Control and Use) Rules, 1978

(xii)The bidders/tenderers shall remove the vehicle from the site within 7 days from the date of depositing the full amount of bid/tendered money. Custody and safeguard of the vehicle shall be the responsibility of the bidder/ tenderer and no claim or complaint on that account shall be admissible.