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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Rajasthan - Subsection

Section 65(f) in Rajasthan Transparency in Public Procurement Rules, 2013

(f)the evaluation shall include all costs and all taxes and duties applicable to the bidder as per law of the Central/State Government/Local Authorities, and the evaluation criteria specified in the bidding documents shall only be applied;