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[Cites 0, Cited by 0] [Section 36A] [Entire Act]

State of Haryana - Subsection

Section 36A(5) in Haryana Liquor Licence Rules, 1970

(5)The bids shall be invited individually and separately for each vend/Group of vends of the state to be processed in the concerned district. Separate bids shall be invited for Country Liquor and Indian Made Foreign Liquor vends/Groups of vends. The bidder is required to furnish his/her bid only in the prescribed format individually and separately for each vend/ Group of vends he/ she intends to bid for.