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[Cites 0, Cited by 0] [Section 32A] [Entire Act]

State of Rajasthan - Subsection

Section 32A(9) in The Rajasthan Minor Mineral Concession Rules, 1986

(9)If the contractor is debarred from participating in future contracts or is blacklisted under these rules, registration may be cancelled and the security shall be forfeited, after giving 15 days notice.]