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[Cites 0, Cited by 0] [Section 15(9)] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(9)(v) in Rajasthan Minor Mineral Concession Rules, 2017

(v)acknowledged and agreed that inadequacy, lack of completeness or incorrectness of information or ignorance of any of the matters related to the e-auction process hereinabove shall not be a basis for any claim for compensation, damages, extension of time for performance of its obligations, loss of profits etc. from the Government.