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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(1)(d) in Rajasthan Public Procurement Rules, 2012

(d)The invitation for registration shall include the following information:
(i)The name and address of the procuring entity establishing and maintaining the register and the name and address of any other procuring entities that will have the right to award procurement contracts using the register;
(ii)Whether parties, not originally registered following registration proceedings, can get registered subsequently;
(iii)Information about the operation of the registration procedure and how notifications of forthcoming procurement contracts can be accessed; and
(iv)The terms and conditions of the registration including the duration of the registration; the description of the subject matter of procurement, to the extent known; the procedures and anticipated frequency of the second-stage competition.