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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(3) in The U.P. Minor Minerals (Concession) Rules, 1963

(3)If any bid or offer in e-tender/e-auction/e-tender-cum-e-auction is not satisfactory in the opinion of the District Magistrate, he may reject all the bids and offers in e-tender/e -auction/e-tender-cum-e-auction and order for fresh e-auction or e-tender all e-tender-cum-e-auction after recording reasons therefore.].