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[Cites 0, Cited by 0] [Section 31A(2)] [Section 31A] [Entire Act]

State of Tamilnadu - Subsection

Section 31A(2)(c) in Tamil Nadu Transparency In Tenders Rules, 2000

(c)If after negotiations, the Tender Accepting Authority is of the view that the rates are still too high with reference to rates of the previous period or prevailing market rates, the Tender Accepting Authority may after considering relevant factors, determine and notify an appropriate rate, as the fixed rate.