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[Cites 0, Cited by 0] [Section 42(10)] [Section 42] [Entire Act]

State of Odisha - Subsection

Section 42(10)(i) in The Orissa Agricultural Produce Markets Rules, 1958

(i)The lowest tender shall ordinarily be accepted by the Committee. Where it is considered undesirable to accept the lowest tender the reasons shall be clearly recorded in writing by the Chairman.