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

State of Rajasthan - Subsection

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

(d)The procuring entity may require a bidder that was pre-qualified to demonstrate its qualifications again in accordance with the same criteria used to pre-qualify such bidder. The procuring entity shall disqualify any bidder that fails to demonstrate its qualifications again if requested to do so. The procuring entity shall promptly notify each bidder requested to demonstrate its qualifications again as to whether or not the bidder has done so to the satisfaction of the procuring entity.