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

State of Chattisgarh - Subsection

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

(e)the amount of earnest money which should accompany the tender and the amount and nature of the security which will be required in case the tender is accepted. The security amount shall not be less than 8% of the cost of materials or goods;