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Bombay HC Dismisses Plea Challenging Civic Body's 'No-Blacklister' Condition in Hospital Tender - (22 Mar 2021)

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Bombay High Court has held that a tender condition disallowing a contractor from participating in the process again, because his work was previously terminated, would not amount to blacklisting, and has rejected a petition by mechanised housekeeping major Bharat Vikas Group (BVG India Ltd).

Tags : BOMBAY HIGH COURT   'NO-BLACKLISTER' CONDITION  

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