Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(x) in Orissa Government Vehicles (Control and Use) Rules, 1978

(x)The vehicle shall not be delivered to the bidder/tenderer until after full payment and compliance with the requisite formalities. Tools, implements and spare parts shall not be delivered with the vehicle.