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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(iii) in Rules for Rate Contract with Small Scale Industries of Orissa registered with the Directorate of EP&M, Orissa

(iii)The Director may at his discretion, depending on the gravity of the offence, shall have the power to suspend the contract till final disposal of the case for revocation/cancellation of the contract;