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[Cites 0, Cited by 0] [Section 32A(1)] [Section 32A] [Entire Act]

State of Tamilnadu - Subsection

Section 32A(1)(a) in Tamil Nadu Transparency In Tenders Rules, 2000

(a)The Procuring Entity assesses that discussions with tenderers are needed to refine aspects of the description of the subject matter of the procurement and to formulate them with precision in order to allow the Procuring Entity to obtain the most satisfactory solution to its procurement needs; or