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 2] [Entire Act] State of Tamilnadu - Subsection Section 2(f) in Tamil Nadu Transparency In Tenders Rules, 2000 (f)"Earnest Money Deposit (EMD)" means the amount required to be remitted by a tenderer along with his tender indicating his willingness to implement the contract;
