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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Bihar - Subsection

Section 29(6) in The Bihar Excise (Settlement of Licences for retail sale of Country/Spiced country liquor) Rules, 2004

(6)Immediately after the acceptance or offer, the money of the entire period of provisional settlement shall be deposited in advance; and no settlement shall be made unless and until the bid amount is deposited.