Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 67] [Entire Act] State of Rajasthan - Subsection Section 67(1) in Rajasthan Public Procurement Rules, 2012 (1)Prior to the expiration of the period of bid validity, the Procuring entity shall notify the successful bidder, in writing, that his bid has been accepted.
