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[Cites 0, Cited by 0] [Section 144] [Entire Act]

State of Punjab - Subsection

Section 144(4) in Punjab Goods and Services Tax Rules, 2017

(4)The proper officer may specify the amount of pre-bid deposit to be furnished in the manner specified by such officer, to make the bidders eligible to participate in the auction, which may be returned to the unsuccessful bidders, forfeited in case the successful bidder fails to make the payment of the full amount, as the case may be.