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State of Rajasthan - Section

Section 131 in Rajasthan District Board Account Rules

131.

The earnest money received with the tenders shall be credited to the Petty Gash Book Form No. 46 and shall be refunded to party whose tender is not accepted. If the tender is accepted the earnest money shall be taken to form part of the security deposit and transferred to the register of securities or deposits.Security from the Contractors