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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Punjab - Subsection

Section 30(2)(iii) in The Punjab Minor Mineral Concession Rules, 1964

(iii)the terms and conditions and description of the contract shall be read out to the intending bidders at the time of auction. The intending bidders shall deposit such earnest money as may be fixed by the Director. In each case such amount shall be notified in the Government Gazette;