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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(1) in Rajasthan Transparency in Public Procurement Rules, 2013

(1)The electronic reverse auction shall be based on, -
(a)price, where the procurement contract is to be awarded to the lowest-priced bid; or
(b)price and other criteria specified to the bidders as applicable, where the procurement contract is to be awarded to the most advantageous bid.