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State of Odisha - Section

Section 47 in Orissa Minor Minerals Concession Rules, 2004

47. Successful bidder.

- The successful Didder shall deposit twenty five percent of the bid amount immediately after the bid is knocked down by the competent authority. If the successful bidder fails to deposit the amount, the earnest money deposited shall be forfeited to Government and the bid offered by him shall be treated as null and void.