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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(2)(vii) in Rajasthan Public Procurement Rules, 2012

(vii)the manner in which the bid price is to be formulated and expressed, including a statement as to whether the price is to cover elements other than the cost of the subject matter of the procurement itself, such as any applicable transportation and insurance charges, customs duties and taxes;