Section 43(10) in Rajasthan Transparency in Public Procurement Rules, 2013
(10)[ ***] [Omitted 'In emergent conditions, the procuring entity after recording reasons may reduce, the period for submission of bids from the date of first publication of Notice Inviting Bids, to half of the period specified in sub-rule (6) or (7) above, as the case may be.' by Notification No. S.O. 119, dated 6.8.2018 (w.e.f. 24.1.2013).]
