Section 15(2)(c) in Tamil Nadu Transparency in Tenders (Public Private Partnership Procurement) Rules, 2012
(c)such prospective tenderer, or any associate thereof receives or has received any direct or indirect subsidy, grant, concessional loan or subordinated debt from any other Applicant or Respondent, or any associate thereof has provided any such subsidy, grant, concessional loan or subordinated debt to any other Applicant or Respondent, its member or any associate thereof; or