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[Cites 0, Cited by 0] [Section 34(3)] [Section 34] [Entire Act]

State of Rajasthan - Subsection

Section 34(3)(j) in Rajasthan Public Procurement Rules, 2012

(j)any requirements of the procuring entity with respect to the issuer and the nature, form, amount and other terms and conditions of any bid security to be provided by bidder submitting bid, and any such requirements for any security for the performance of the procurement contract or the rate contract to be provided by the bidder that enters into the procurement contract, including securities such as labour and materials bonds;