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

State of Rajasthan - Subsection

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

(f)Rate contracts may be entered with more than one bidder as parallel rate contracts provided there is such provision in the bidding documents, in the order of their standing in final evaluation, by giving them counter offer of prices of the lowest or most advantageous bidder, in order to secure prompt delivery of goods or services or execution of works, if the quantity of the subject matter of procurement required is beyond the capacity of the lowest bidder or the subject matter of procurement is of critical or vital nature.