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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Rajasthan - Subsection

Section 42(8) in Rajasthan Transparency in Public Procurement Rules, 2013

(8)Prior to presenting a submission, a bidder may request the procuring entity to confirm the acceptability of proposed issuer of a bid security or of a proposed con firmer, if required. The procuring entity shall respond promptly to such a request.