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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Rajasthan - Subsection

Section 61(3) in Rajasthan Transparency in Public Procurement Rules, 2013

(3)The bid evaluation committee may rectify non-material non-conformities or omissions on the basis of the information or documentation received from the bidder under sub-rule (2).