Section 8(2)(g) in Chhattisgarh Panchayat (Purchase of Material and Goods) Rules, 2013

[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

(g)the authority competent to accept the tenders, reserves the right to reject any or all of the tenders received without assigning reasons; and

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