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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Odisha - Subsection

Section 70(4) in The Orissa Development Authorities Rules, 1983

(4)A Registered Contractor if withdraws his tender without valid reason shall be liable to have his name removed from the register of contractors for a period ranging from one to three years as may be decided by the Vice-Chairman.