Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(8) in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012

(8)The Authority shall have the sole and exclusive right over the bid security, performance guarantee and security deposit till it is refunded with or without deduction or part forfeiture.