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

State of Odisha - Subsection

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

(iv)If the offence is sufficiently grave in the opinion of the Director, a contractor can be banned from business dealings with the Government Departments and Agencies under their control subject to prior approval of the Secretary, Industries Department, Government of Orissa.