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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2)(f) in The Merchant Shipping (Wrecks and Salvage) Rules, 1974

(f)a provision to the effect that amount of down-payment referred to in clause (b) shall be liable to forefeiture, should the successful bidder fail to effect full and final payment of the balance amount the period stipulated in clause (c)