Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of Chattisgarh - Subsection Section 10(2) in Chhattisgarh Panchayat (Purchase of Material and Goods) Rules, 2013 (2)The earnest money and security amount of successful tender, may be returned, after timely supply as per samples.
