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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(1) in Tamil Nadu Transparency in Tenders (Public Private Partnership Procurement) Rules, 2012

(1)Save as provided for under these rules, a two-stage, open competitive tendering under rule 4 shall be the mode of procurement for a Public Private Partnership (PPP) Project.Provided that if the Tender Inviting Authority for reasons to be recorded in writing, may adopt a single stage, two cover, open competitive tendering and in such cases, the Request for Qualification (RFQ) and the Request for Proposal (RFP) shall be received in separate covers; and