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[Cites 0, Cited by 0] [Section 31A(2)] [Section 31A] [Entire Act]

State of Tamilnadu - Subsection

Section 31A(2)(f) in Tamil Nadu Transparency In Tenders Rules, 2000

(f)Orders for supply of goods or services from the enlisted suppliers shall be placed on the basis of transparent criteria to be indicated in the tender documents or advertisement as the case may be, and shall inter alia, include the capacity to supply, past performance of the suppliers where applicable, and giving due priority to the supplier or suppliers who participated in the initial tender and offered the lowest rate.]