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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Telangana - Subsection

Section 27(1) in Telangana Infrastructure Development Enabling Act, 2001

(1)The Bidder will be required to submit a bid security along with the proposal for undertaking the Infrastructure Project, the bid security amount will be determined based on the Project cost by the Government Agency or the Local Authority.