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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Himachal Pradesh - Subsection

Section 25(iv) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015

(iv)The terms and conditions and description of the contract shall be read out for the intending bidders at the time of auction. In case of tender, the terms, conditions and the descriptions of the contract shall be annexed with the tender form.