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[Cites 0, Cited by 0] [Section 42(4)] [Section 42] [Entire Act]

State of Odisha - Subsection

Section 42(4)(b) in The Orissa Agricultural Produce Markets Rules, 1958

(b)the prescribed form of tendering, that is, whether it should be at a specified percentage below or above the estimated rates, or whether definite rates should be quoted for each item of work included in the Schedule;