Section 16(2)(a) in Rajasthan Public Procurement Rules, 2012

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State of Rajasthan - Subsection

Section 16(2)(a) in Rajasthan Public Procurement Rules, 2012

(a)it is not feasible for the procuring entity to formulate detailed specifications or identify specific characteristics for the subject matter of procurement, without receiving inputs regarding its technical aspects from bidders; or

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State of Rajasthan - Subsection

Section 16(2)(a) in Rajasthan Public Procurement Rules, 2012