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State of Karnataka - Section

Section 49 in The Karnataka Minor Mineral Concession Rules, 1994

49. Disqualification to bid.

- No person who is black-listed or declared to be insolvent or minor or who has failed to pay State Government dues outstanding either in his name or in the name of a company owned or controlled by him or in the name of a firm in which he is a partner, shall be eligible to bid in the auction.