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[Section 43]
[Entire Act]
State of Rajasthan - Subsection
Section 43(6) in Rajasthan Transparency in Public Procurement Rules, 2013
| S. No. | Estimated value of procurement | Period for submission of bid from the date offirst publication of Notice Inviting Bid | Mode of publication | |
| 1 | 2 | 3 | 4 | |
| 1. | Up to rupees ten lakh | Seven days | (i)(ii) | Notice Board of the procuringentity and all subordinate Regional and Divisional Head Quarters, as thecase may be.One Regional daily newspaper. |
| 2. | Above rupees ten lakh and upto Rupees one Crore | Ten days | (i)(ii)(iii) | Notice Board of theprocuring entity and all subordinate Regional and Divisional HeadQuarters, as the case may be.One Regional dailynewspaper.One leading daily State Level newspaper havingcirculation of fifty thousand copies and above. |
| 3. | Above rupees one crore | Twenty days | (i)(ii)(iii) | Notice Board of theprocuring entity and of all subordinate Regional and DivisionalHead Quarters, as the case may be.One State levelleading daily newspaper having circulation of fifty thousandcopies and aboveOne all India level English daily newspaper with widecirculation. |