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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Chattisgarh - Subsection

Section 8(2)(h) in Chhattisgarh Panchayat (Purchase of Material and Goods) Rules, 2013

(h)a tenderer who withdraws his tender, without valid reasons (to be decided by authority competent to accept the tender) shall be liable to have his subsequent tenders summarily rejected and such person shall be liable for the compensation if Panchayat is put to loss by recalling tenders. The amount of loss shall be recoverable as arrears of Land Revenue.