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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Rajasthan - Subsection

Section 46(1) in Rajasthan Public Procurement Rules, 2012

(1)Bids shall remain valid during the period specified in the bidding documents. This period should normally be not more than 90 days, but depending on the nature of the procurement it may be more. A bid valid for a shorter period shall be rejected by the procuring entity as nonresponsive.