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[Cites 0, Cited by 0] [Section 84(9)] [Section 84] [Entire Act]

State of Punjab - Subsection

Section 84(9)(e) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014

(e)the Panchayat Samiti or the Zila Parishad reserve the right to accept the tender item wise group wise or as a whole, which fact shall be made clear in the tender notice and the tenderer shall be bound to supply the goods accordingly. In case he fails to supply the goods, the earnest money deposited by him shall be forfeited;