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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Rajasthan - Subsection

Section 51(1) in Rajasthan Public Procurement Rules, 2012

(1)The bids shall be received by hand delivery, by courier or by post in the specified format before the specified time and at the specified address, by the official or the committee designated by the procuring entity in all cases except when bids are received through e-procurement portal.