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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(1)(d) in Rajasthan Public Procurement Rules, 2012

(d)The procuring entity may follow the pre-qualification procedure specified in section 18 or registration/empanelment procedure specified in section 19 of the Act and invite bids from pre-qualified or registered/empanelled bidders only through this method.