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[Cites 0, Cited by 0] [Section 36(6)] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(6)(b) in Rajasthan Public Procurement Rules, 2012

(b)A procuring entity may disqualify a bidder if it finds at any time that the information submitted concerning the qualifications of the bidder was materially inaccurate or materially incomplete;