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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Rajasthan - Subsection

Section 40(5) in Rajasthan Public Procurement Rules, 2012

(5)Bid security of a bidder lying with the procuring entity in respect of other bids awaiting decision will not be adjusted towards bid security for the fresh bids. The bid security originally deposited may, however, should be taken into consideration in case bids are re-invited.