Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] State of Haryana - Subsection Section 7(4) in The Haryana State Agricultural Marketing Board (Sale of Immovable Property) Rules, 2000 (4)If the successful bidder fails to deposit twenty five per cent of the bid cost, his earnest money shall be forfeited.
