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

State of Punjab - Subsection

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

(iv)no bid shall be regarded as accepted unless confirmed by Government. On completion of the auction the result will be announced and provisional selected bidder shall immediately deposit 25 per cent amount of bid for one year and another 25 per cent as security for due observance of the terms and conditions of the contract;