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[Cites 0, Cited by 0] [Section 29A] [Entire Act]

State of Tamilnadu - Subsection

Section 29A(4) in Tamil Nadu Transparency In Tenders Rules, 2000

(4)The decision of the Tender Accepting Authority and the reasons therefor shall be promptly communicated to the tenderer concerned.] [Added. [TNGGE No.345 / 11-12-2012 (No.SRO.A-36(a)/2012) - G.O.Ms.No.425 / 11th December, 2012].]