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[Cites 0, Cited by 0] [Section 36A] [Entire Act]

State of Haryana - Subsection

Section 36A(24) in Haryana Liquor Licence Rules, 1970

(24)The practice of rounding of the bids by upgrading them to the next multiple of ten thousand would no longer be followed. The highest bidder shall be declared as the successful allottee subject to fulfilment of other provisions of the policy.