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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Haryana - Subsection

Section 53(1) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(1)The intending bidder shall deposit the earnest money, equal to ten percent of the reserve price and rounded by an amount of Rs. 10,000/-, in each case before commencement of open auction or deposited with the bid, as the case may be;