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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Uttar Pradesh - Subsection

Section 36(1)(vii) in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991

(vii)The bid-money of the provisional settlement shall be deposited in advance, soon after the acceptance of the tender/offer and no settlement shall be made unless such bid-money is deposited.