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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Rajasthan - Subsection

Section 53(5) in Rajasthan Public Procurement Rules, 2012

(5)The bids shall be opened by the bids opening committee in the presence of the bidders or their authorised representatives who choose to be present.All Envelopes containing Technical/financial bids shall be signed with date by the members of the committee in token of verification of the fact that they are sealed. The envelopes shall be numbered as a/n, where 'a' denotes the serial number at which the tender envelop has been taken and 'n' denotes the total number of tenders received by prescribed time.