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[Cites 0, Cited by 0] [Section 34(3)] [Section 34] [Entire Act]

State of Rajasthan - Subsection

Section 34(3)(g) in Rajasthan Public Procurement Rules, 2012

(g)if alternatives to the characteristics of the goods, works or services, contractual terms and conditions or other requirements set forth in the bidding documents are permitted, a statement to that effect, and a description of the manner in which alternative bids are to be evaluated and compared;