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[Cites 0, Cited by 0] [Section 67KK] [Entire Act]

State of Rajasthan - Subsection

Section 67KK(9) in The Rajasthan Excise Rules, 1956

(9)Acceptance of a tender shall be communicated to the successful tenderer in the form laid down by the Excise Commissioner and the tender shall be required to furnish due security in cash within the time indicated in this communication.