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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Rajasthan - Subsection

Section 35(13) in Rajasthan Minor Mineral Concession Rules, 2017

(13)Where the contractor is debarred from participating in future contracts or is blacklisted under these rules, registration may be cancelled by the issuing authority and the security deposit shall be forfeited, after giving a fifteen day's opportunity of hearing.