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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Jharkhand - Subsection

Section 18(1) in Jharkhand Minor Mineral (Auction) Rules, 2017

(1)Upon completion of the auction process, the preferred bidder shall submit a performance security in the manner specified in sub-rule (1) of rule 19 and upon receipt of such performance security, the Director, Mines/Deputy Commissioner shall issue a letter of intent to the preferred bidder.