Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 58] [Entire Act] State of Tamilnadu - Subsection Section 58(4) in Tamil Nadu Transparency in Tenders (Public Private Partnership Procurement) Rules, 2012 (4)The decision of the Tender Accepting Authority and the reasons therefor shall be promptly communicated to the Tenderer concerned.
