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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Punjab - Subsection

Section 31(5) in The Punjab Minor Mineral Concession Rules, 1964

(5)Misbehaviour of any tenderer during the course of offering tenders can be punished by forfeiting his earnest money or rejecting his tender, if necessary, debarring him for a period of three years from offering tender in future under these rules, at the discretion of the Director.