Section 29(3) in Tamil Nadu Transparency In Tenders Rules, 2000
(3)In order to secure the best possible procurement price, negotiations with tenderer determined as per [ sub-rules (1) and (2) of this rule] [Substituted. [TNGGE No.345 / 11-12-2012 (No.SRO.A-36(a)/2012) - G.O.Ms.No.425 / 11th December, 2012].] are permissible subject to provisions in section 10 of the Act.
