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[Cites 0, Cited by 0] [Section 9F] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9F(3) in Andhra Pradesh Minor Mineral Concession Rules, 1966

(3)In respect of the second highest bidder, the Earnest Money Deposit will be refunded only after the completion of the agreement with the first bidder. Similarly, in case of the 3rd bidder, it will be refunded only after completion of the agreement with either first or second highest bidders as the case may be.