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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Rajasthan - Subsection

Section 67(4) in Rajasthan Public Procurement Rules, 2012

(4)Decision on bids shall be taken within original validity period of offers and within the time period allowed to an authority of procuring entity for taking decision. If the decision on acceptance of a bid is not taken within the time limit allowed to that authority and within the original validity period, the matter shall be referred to the next higher authority in delegation of financial powers for decision.