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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(2) in The Haryana State Agricultural Marketing Board (Sale of Immovable Property) Rules, 2000

(2)[ The intending bidders shall be required to deposit earnest money of Rs. 25,000/- in respect of booths/booth plots and Rs. 50,000/- for shops/shop plots before participating in the auction on the spot with the Market Committee concerned. Anyone intending to bid for more than one category shall be required to deposit the earnest money separately for each category before the auction] [Substituted by Haryana Government Notification No. 2450-Agri. Section (3)-2008/25765. Date. 12.12.2008.].