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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(iii) in The Haryana Sugarcane (Regulation of Purchase and Supply) Rules, 1992

(iii)The purchasing agent shall deposit as security a sum of rupees ten thousand in cash or Government promissory notes and each of the other applicants shall execute a bond in personal securities for a sum of rupees ten thousand for the period he works.