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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Rajasthan - Subsection

Section 35(2) in Rajasthan Public Procurement Rules, 2012

(2)In case the procuring entity calls for bids in terms of sub-rule (1)(b), the Techno-commercial bid shall be opened and evaluated first and the financial bid of only those bids which have been found Technically acceptable, shall be opened and evaluated.