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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(vi) in Rules for Rate Contract with Small Scale Industries of Orissa registered with the Directorate of EP&M, Orissa

(vi)If pre-delivery inspection is not a pre-requisite for delivery of stores, the indenting Officer can requisition the services of Inspecting Officers of the Directorate of Export Promotion and Marketing for inspection prior to delivery of stores. Any stores supplied against express instruction of Indenting Officers for pre-delivery inspection are liable for rejection.