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State of Madhya Pradesh - Section

Section 18 in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982

18. Punishment for collusive bidder.

- Whoever, being a bidder at a public auction, enters into a conspiracy with the other bidders, so as to procure a Government licence or other contract, including a licence for a liquor shop, at a significantly low rate, shall be punished with imprisonment of either description for a term which may extend to one year or with fine or both.