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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(3) in Tamil Nadu Infrastructure Development Act, 2012

(3)The tender documents shall be in the form and manner as may be prescribed in the regulations:Provided that for any class of Project as may be prescribed in the regulations, the procuring entity shall submit the tender documents for prior approval of the Board.