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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Tamilnadu - Subsection

Section 28(2)(b) in Tamil Nadu Transparency In Tenders Rules, 2000

(b)[(i) whether the crucial documents have been duly signed; [Substituted. [TNGGE No.272A / 30-09-2007 (No.SRO A-44(a-1)/2007) - G.O.Ms.No.471 / 30th Sept., 2007].]
(ii)whether the documents have been authenticated by digital signature, in the case of tenders submitted through electronic mail in the designated website.]