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[Cites 0, Cited by 0] [Section 67B] [Entire Act]

State of Rajasthan - Subsection

Section 67B(j) in The Rajasthan Excise Rules, 1956

(j)If the required security is not furnished within the time indicated, the acceptance of the tender may be revoked by the Deputy Excise Commissioner and the earnest money deposited by the tenderer with the tender shall in the event of such revocation be forfeited to the State.