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SC Held Financial Bids in Public Tenders Cannot Be Altered Post-Opening To Protect Process Sanctity - (16 Sep 2025)

COMMERCIAL

SC ruled that once financial bids in a public tender are opened, they cannot be altered or rectified, as doing so would compromise the sanctity of the tendering process. The Court emphasized that the possibility of earning more revenue is not a valid reason for bid modification after opening.

Tags : FINANCIAL BIDS   PUBLIC TENDERS   SANCTITY  

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