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State of Rajasthan - Section

Section 66 in Rajasthan Transparency in Public Procurement Rules, 2013

66. Comparison of rates of firms outside and those in Rajasthan.

- While tabulating the bids of those firms which are not entitled to price preference, the element of Rajasthan Value Added Tax shall be excluded from the rates quoted by the firms of Rajasthan and the element of Central Sales Tax shall be included in the rates of firms from outside Rajasthan for evaluation purpose.