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[Cites 0, Cited by 0] [Section 33D(1)] [Section 33D] [Entire Act]

State of Rajasthan - Subsection

Section 33D(1)(ii) in The Rajasthan Minor Mineral Concession Rules, 1986

(ii)If the yearly bid/tender amount exceed Rs.10 Lacs, it shall be recovered in equal monthly installments but the first installment shall be deposited before execution of the agreement. The remaining monthly installments shall be deposited in advance on the dates specified in the agreement. In case, due date is Government holiday then the due date shall be the next working day.