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[Cites 0, Cited by 0] [Section 17(5)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(5)(iii) in Rajasthan Public Procurement Rules, 2012

(iii)each bidder must receive, instantaneously and on a continuous basis during the auction, sufficient information allowing it to determine the standing of its bid vis-a-vis other bids;