Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36A] [Entire Act] State of Haryana - Subsection Section 36A(23) in Haryana Liquor Licence Rules, 1970 (23)If any bid is found to be quoted less than the reserve price, the bid shall be rejected and the earnest money shall be forfeired.
