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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(2)(b) in Rajasthan Transparency in Public Procurement Rules, 2013

(b)The period of rate contract shall be generally one year, preferably a financial year to match with budget provisions and levy of taxes. It may be a shorter period, if variations in market prices are expected to be significant. It may also be a longer period up to maximum two years, if the variations in market prices are not expected to be significant. The reasons for selecting the period for rate contract shall be recorded.