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[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

State of Uttar Pradesh - Subsection

Section 27(2)(a) in The U.P. Minor Minerals (Concession) Rules, 1963

(a)The Committee authorised by the District Magistrate or the State Government shall publish public notice at least thirty days earlier to the concerned e-tender/e-auction/e-tender-cum-e-auction mentioning inter alia Date, Time and Web-portal determined by the State Government for such e-tender/e-auction/ e-tender-cum-e-auction.