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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(2)(d) in Rajasthan Public Procurement Rules, 2012

(d)The invitation for empanelment shall also include the following information:
(i)The name and address of the procuring entity establishing and maintaining the panel;
(ii)Information about the operation of the empanelment procedure and how notifications of forthcoming procurement contracts can be accessed; and
(iii)The terms and conditions of the empanelment including the duration of the empanelment, the description of the subject matter of procurement, to the extent known.