Section 2(m) in West Bengal Public Works Contractors (Regulation and Control) Act, 2006
(m)[ "tender" means a valid and sufficient offer, specifically and unconditional offer in writing, of any person against invitation by the State Government through notice in such form, and in such manner as may be prescribed by the State Government for carrying out the public works, as specified in the said notice, under Public Works Department.] [Clause (m) inserted by section 5(12), ibid (w.e.f. 10.9.2010).]
