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Delhi HC Upholds DRDO Decision to Bar Entities With Pending Criminal Cases from Defence Contracts - (12 Aug 2022)

CIVIL

Delhi High Court has held that DRDO’s policy decision requiring the bidders for defence contracts to submit an undertaking that there is no ongoing enquiry against them, is imperative to maintain the integrity of projects which deal with matters of national importance.

Tags : DELHI HIGH COURT   DRDO   DEFENCE CONTRACTS   NATIONAL IMPORTANCE  

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