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[Cites 0, Cited by 0] [Section 42(3)] [Section 42] [Entire Act]

State of Tamilnadu - Subsection

Section 42(3)(b) in Tamil Nadu Transparency in Tenders (Public Private Partnership Procurement) Rules, 2012

(b)Instruction to Tenderers which would define the process of tender submission and evaluation. This section shall include all procedures, terms and conditions which should be followed by the Tenderers for submission of their tenders and which would be followed by the Procuring Entity in accepting and evaluating the Tenders;