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State of Chattisgarh - Section

Section 10 in Chhattisgarh Panchayat (Purchase of Material and Goods) Rules, 2013

10. Refund of earnest money and security money.

(1)Earnest money deposited by unsuccessful tenderer shall be refunded immediately, after acceptance of the tenders.
(2)The earnest money and security amount of successful tender, may be returned, after timely supply as per samples.