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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jharkhand - Subsection

Section 9(3) in Jharkhand Minor Mineral (Auction) Rules, 2017

(3)The bidders shall be provided a fixed period, as notified by the Director, Mines/Deputy Commissioner to study the tender document and such reports and the bidding process shall commence only on expiry of such period.