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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Tamilnadu - Subsection

Section 30(5) in Tamil Nadu Transparency In Tenders Rules, 2000

(5)In case the successful tenderer fails to execute necessary agreements as prescribed within the period specified, then his Earnest Money Deposit (EMD) shall be forfeited and his tender held as non-responsive.Chapter-VII. Evaluation and Award of Tenders in Special Cases.