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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(1) in The Orissa Housing Board Rules, 1970

(1)Every contract for the execution of any work or the supply of any materials or goods which involves expenditure exceeding one thousand rupees shall be in writing and be affixed with the common seal of the Board.