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State of Odisha - Section

Section 358 in Orissa Municipal Rules, 1953

358.

No tender shall ordinarily be treated as valid unless it is accompanied either by the earnest money specified in the tender notice, or by treasury receipt in token of the party having remitted into the treasury the amount of the earnest money.A separate list of all sums deposited as earnest money shall be maintained under the signature of the Executive Officer.