Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Haryana - Subsection Section 4(3) in Haryana Fisheries Rules, 1996 (3)The amount of earnest money deposited by the unsuccessful bidders would be returned to them as soon as bid has been accepted. In the case of the successful bidder the amount of earnest money may be returned after the issue of the licence.
