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

State of Tamilnadu - Subsection

Section 2(2)(c) in Tamil Nadu Transparency in Tenders Act, 1998

(c)'Government' means the State Government;
(cc)['Lowest Tender' means the tender which, on evaluation, is found to be the most beneficial to the procuring entity in financially quantifiable terms.] [Inserted by the Tamil Nadu Transparency in Tenders (Second Amendment) Act, 2012 (Tamil Nadu Act 31 of 2012) sec.2(2)[TNGGE No.320/15-11-2012] (w.e.f. 07-12-2012) Appoints 7th day of December 2012 as the date on which the said Act shall come into force. [TNGGE No.342/7-12-2012 (No.II(2)/FIN/815(g)/2012) - G.O.Ms.No.422 / 7th December, 2012].]