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[Cites 0, Cited by 0] [Section 188] [Entire Act]

State of Rajasthan - Subsection

Section 188(4) in Rajasthan Panchayati Raj Rules, 1996

(4)If the tender is considered conjointly for all articles or for groups of articles, the cost of the probable requirements in respect of all the articles or of all the articles in each group, as the case may be, shall be worked out with reference to the rates given in each tender and the lowest tender will be that according to which the total cost of the probable requirements of all the articles proposed to be taken together works out to be the least.