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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(2)(c) in Rajasthan Public Procurement Rules, 2012

(c)an equal opportunity shall be given to all bidders to participate in the negotiations. Any requirements, guidelines, documents, clarifications or other information related to the negotiations that is communicated by the procuring entity to a bidder before or during the negotiations shall be communicated at the same time and on an equal basis to all other bidders engaging in negotiations with the procuring entity related to the procurement, unless such information is specific or exclusive to that bidder or such communication would be in breach of the confidentiality provisions contained in section 49 of the Act;