Section 37(6)(a) in Tamil Nadu Transparency in Tenders (Public Private Partnership Procurement) Rules, 2012

[Cites 0, Cited by 0] [Section 37(6)] [Section 37] [Entire Act]

(a)Basic information about the Qualified Applicant:

(i)Corporate information about the Qualified Applicant;

(ii)Constitutional documents of the Qualified Applicant;

(iii)Annual reports (if required);

(iv)Details about business activities including number of years of operation, certifications, tie ups and similar arrangements; and

(v)Any other documents considered relevant.

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