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Kerala HC: Lowest Bidder Doesn't Enjoy Indefeasible Right to be Awarded Contract - (18 Nov 2022)

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Kerala High Court while observing that law does not recognize any indefeasible right in lowest bidder to be awarded a contract, has held that even if tender process had been validly initiated, Municipality is vested with authority to cancel the process for valid reasons and call for fresh tenders.

Tags : KERALA HIGH COURT   TENDER   LOWEST BIDDER  

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