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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Karnataka - Subsection

Section 51(4) in The Karnataka Minor Mineral Concession Rules, 1994

(4)The bidder in whose favour the minor mineral lots have been decided shall affix his signature in the "Auction Sale Slip Form" against the amount offered by him in token of his having accepted the correctness of the transaction entered in the Sale Slip Form.