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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(7) in Coal Blocks Allocation Rules, 2017

(7)The Central Government may, after such scrutiny of the auction conducted as may be deemed expedient, declare the preferred bidder to be the successful bidder for the coal block or may cancel the auction process of the coal block.