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[Cites 0, Cited by 0] [Section 56(5)] [Section 56] [Entire Act]

State of Rajasthan - Subsection

Section 56(5)(a) in Rajasthan Public Procurement Rules, 2012

(a)Subject to sub-rule (b) of this rule , the procuring entity shall regard a bid as responsive if it conforms to all requirements set out in the solicitation documents.