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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Uttar Pradesh - Subsection

Section 36(1)(ii) in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991

(ii)The Licensing Authority shall normally given advance notice of three days for the receipt of tenders/offers but in case the auction had not been finalised on the day of auction and if in his opinion it is necessary to make immediate provisional arrangements to avoid any revenue loss, the tenders/offers for the unsettled shops may be invited on the same day from the bidders present at the auction.