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[Cites 0, Cited by 0] [Section 11(5)] [Section 11] [Entire Act]

State of Chattisgarh - Subsection

Section 11(5)(i) in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008

(i)Such Amount of security which shall not be less than Ten percent of the reserved premium, as may be, decided by the Authority, shall essentially be deposited by every person participating in the tender, in cash or by bank draft, within date and time fixed otherwise he will not be eligible to participle in the tender.