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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Rajasthan - Subsection

Section 33(2) in Rajasthan Public Procurement Rules, 2012

(2)Where considered necessary, the procuring entity may also specify trials, sample testing and other additional methods of Technical evaluation of a bid:Provided that the requirement of such trials, sample testing or additional methods of evaluation shall be indicated in the bidding documents and a record of such trials and testing shall be maintained.