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

State of Madhya Pradesh - Subsection

Section 9(2) in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005

(2)It shall be necessary for the person/firm etc., or agency making highest bid in auction/tender to deposit minimum fifty percent the premium amount within a period of one week from the date of auction/tender to Market Committee or to the Board, as the case may be, and the balance amount within 30 days after the date of such bid.