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[Cites 0, Cited by 0] [Section 32A(1)] [Section 32A] [Entire Act]

State of Tamilnadu - Subsection

Section 32A(1)(b) in Tamil Nadu Transparency In Tenders Rules, 2000

(b)the successful tenderer is expected to carry out a detailed survey or investigation and undertake a comprehensive assessment of risks, costs and obligations associated with the particular procurement; and