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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(2)(a) in Rajasthan Transparency in Public Procurement Rules, 2013

(a)The procuring entity shall issue an invitation to bid by exhibiting it on the State Public Procurement Portal and by writing directly, and on the same day, to -
(i)all the bidders who can supply the subject matter of procurement in terms of clause (a) of sub-section (1) of section 30; or
(ii)all the bidders who are registered for the subject matter of procurement with the procuring entity or where a procuring entity does not register the bidders in respect of a subject matter of procurement, to the registered bidders of any other procuring entity, if any; or
(iii)at least three manufacturers, authorised dealers, authorised service centres, bona-fide dealers or service providers, in case registered bidders are not available.