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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Himachal Pradesh - Subsection

Section 26(3) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015

(3)The earnest money shall be refunded immediately at the completion of the auction to all excepting the person whose bid is provisionally accepted and his earnest money will be adjusted against the security under sub-rule (2).