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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(1) in Tamil Nadu Transparency in Tenders (Public Private Partnership Procurement) Rules, 2012

(1)The Procuring Entity shall permit Respondents to seek clarifications on the Tender Documents and shall specify a last date for the submission of such clarifications in the Tender Documents.Provided that the clarifications may be sought from the Tender Inviting Authority only in writing.