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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Punjab - Subsection

Section 30(2)(viii) in The Punjab Minor Mineral Concession Rules, 1964

(viii)After the expiry of the term of the contract where the authority which has signed the agreement is satisfied that the contractor has fulfilled all the terms of the agreement, it shall refund the amount of the security to the contractor in case the same does not exceed five hundred rupees and if the same so exceeds the matter shall be referred to the Government for decision].