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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(1) in Tamil Nadu Infrastructure Development Rules, 2012

(1)In every case where the expenditure from the Project Preparation Fund is intended for preparatory activities related to a specific project, the Board shall make a specific determination as to whether the expenditure should be recovered from the tenderers or the successful tenderer or both.