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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Himachal Pradesh - Subsection

Section 26(5) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015

(5)If the provisionally selected bidder fails to deposit security money as required under sub-rule (2), the earnest money deposited under sub-rule (1) of this rule shall be forfeited to the Government.