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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Rajasthan - Subsection

Section 59(2) in Rajasthan Transparency in Public Procurement Rules, 2013

(2)A responsive bid is one that meets the requirements of the bidding documents without material deviation, reservation, or omission where :-
(a)"deviation" is a departure from the requirements specified in the bidding documents;
(b)"reservation" is the setting of limiting conditions or withholding from complete acceptance of the requirements specified in the bidding documents; and
(c)"Omission" is the failure to submit part or all of the information or documentation required in the bidding documents.