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[Cites 0, Cited by 0] [Section 147] [Entire Act]

State of Rajasthan - Subsection

Section 147(6) in Rajasthan Goods and Services Tax Rules, 2017

(6)The proper officer may specify the amount of pre-bid deposit to be furnished in the manner specified by such officer, to make the bidders eligible to participate in the auction, which may be returned to the unsuccessful bidders or, forfeited in case the successful bidder fails to make the payment of the full amount, as the case may be.