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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Punjab - Subsection

Section 30(2)(vii) in The Punjab Minor Mineral Concession Rules, 1964

(vii)[ In case the bid is not accepted by the Government or the execution of the agreement does not take place by one reason or the other, without any fault on the part of the bidder, the security and the amount of the bid by the contractor shall be refunded to him by the concerned Mining Officer; [See Legislative Supplement Part III, dated 14.9.1977.]