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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(2) in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991

(2)If the Licensing Authority decides to recommend the second highest bid for sanction to the Excise Commissioner, such second highest bidder shall also be required to deposit the security amount as required in sub-rule (1).]