Legal Document View

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
[Cites 0, Cited by 0] [Section 55(3)] [Section 55] [Entire Act]

State of Haryana - Subsection

Section 55(3)(vi) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(vi)Where the letter of intent holder/contractor/lessee fails to deposit the un-paid fifteen percent amount on demand and the letter of intent/contract/lease has been revoked as per clause (v) above, such bidder shall be debarred from participation in any subsequent bids for a period of five years.