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[Cites 0, Cited by 0] [Section 67KK] [Entire Act]

State of Rajasthan - Subsection

Section 67KK(6) in The Rajasthan Excise Rules, 1956

(6)Every tender shall be accompanied by such earnest money as may be indicated by the Excise Commissioner. The tender shall be received by the Excise Commissioner and shall be opened by him on the date and at the time to be fixed by him in presence of such tenders as may be present.