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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Karnataka - Subsection

Section 51(2) in The Karnataka Minor Mineral Concession Rules, 1994

(2)Prior to the commencement of the auction sale, the sale conditions shall be read out and the signature of all intending purchasers shall be obtained on the sale notice in the presence of the authorised Officer in token of their having been appraised of, and having accepted, the sale conditions.