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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Rajasthan - Subsection

Section 55(5) in Rajasthan Transparency in Public Procurement Rules, 2013

(5)The bids shall be opened by the bids opening committee in the presence of the bidders or their authorised representatives who choose to be present. All envelopes containing bids shall be signed with date by the members of the committee in token of verification of the fact that they are sealed. The envelopes shall be numbered as a/n, where 'a' denotes the serial number at which the bid envelop has been taken for opening and 'n' denotes the total number of bids received by specified time.