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[Cites 0, Cited by 0] [Section 36A(6)] [Section 36A] [Entire Act]

State of Haryana - Subsection

Section 36A(6)(c) in Haryana Liquor Licence Rules, 1970

(c)a demand draft in favour of Deputy Excise and Taxation Commissioner (Excise) of the district of an amount equivalent to 20% of his bid amount, in case his bid exceeds the reserve price by more than 25%. This demand draft will be kept in the sealed envelope containing the financial bid itself;