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[Cites 0, Cited by 0] [Section 11(5)] [Section 11] [Entire Act]

State of Chattisgarh - Subsection

Section 11(5)(vi) in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008

(vi)After acceptance of the tender by the competent Authority, the successful tenderer shall deposit the balance amount of tender in the office of the Authority within Thirty days of written intimation. If such amount is not deposited within the stipulated time the amount of security shall be forfeited and the tender will be rejected :