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SC: Tender Condition Limiting Past Supply to One State is Irrational, Violates Art 19(1)(g) - (07 Oct 2025)

COMMERCIAL

Supreme Court struck down a Chhattisgarh tender condition requiring bidders to prove prior supply of ?6 crores to state agencies in the last three years, ruling it irrational and violating Article 19(1)(g)of constitution, thus barring unfair restrictions on trade and competition.

Tags : TENDER   IRRATIONAL   VIOLATES  

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