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[Cites 0, Cited by 0] [Section 29(4)] [Section 29] [Entire Act]

State of Tamilnadu - Subsection

Section 29(4)(c) in Tamil Nadu Transparency In Tenders Rules, 2000

(c)In case, a tie still persists after the procedure contained in clause (a) or (b) of this sub-rule has been followed, the selected tenderer shall be identified by draw of lots, which shall be conducted, with prior notice, in the presence of the tied tenderers or their representatives who choose to be present.]