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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(2)(e) in The Orissa Lokpal and Lokayuktas Act, 1995

(e)Action taken in matters which arise out of the terms of a contract governing purely commercial relations of the administration with customers or suppliers, except where the complainant alleges harassment or gross delay in meeting contractual obligations.