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[Cites 0, Cited by 0] [Section 12A(13)] [Section 12A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12A(13)(h) in Andhra Pradesh Co-Operative Societies Act, 1964

(h)[ "best offer" means the highest offer received that complies with the requirements specified in the call for tenders or offers.] [Substituted by Act No. 2 of 2006, w.e.f. 3-2-2006, prior to its substitution it read as below: '(h) 'best offer' means the offer received that best satisfies the criteria specified in the call for tenders or offers.']