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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Rajasthan - Subsection

Section 34(F) in The Rajasthan Minor Mineral Concession Rules, 1986

(F)The bidder shall deposit the earnest money as mentioned below in the form of Demand Draft or Banker's Cheque drawn in favour of the Assistant Mining Engineer/Mining Engineer concerned or in any other mode as notified by the Government from time to time: