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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Chattisgarh - Subsection

Section 10(3)(i) in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008

(i)Amount of Security deposit which the Authority may fix, but such amount shall not be less than Five percent of the reserved premium of the immovable property, will essentially be deposited in cash or by bank draft, by every person who intends to participate, within the date and time fixed, otherwise he will not be eligible to take part in the auction.