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State of Tamilnadu - Section

Section 14 in Tamil Nadu Transparency in Tenders Act, 1998

14. Power of Government to call for records.

The Government may at any time, with a view to ensuring transparency in tender process, require any authority,-
(a)to produce records relating to invitation and acceptance of tenders;
(b)to furnish the tender document, estimate, statement, accounts or statistics relating to such tenders; and to furnish any report.