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

State of Rajasthan - Subsection

Section 67KK(10) in The Rajasthan Excise Rules, 1956

(10)If the required security is not furnished within the time indicated acceptance of the tender may be revoked by the Excise Commissioner and the earnest money deposited by the tenderer with tender shall in the event of such revocation be forfeited to the State.