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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(1)(c) in Rajasthan Public Procurement Rules, 2012

(c)The procuring entity shall set out in the bidding documents the detailed description of the subject matter of the procurement that it will use in the examination of submissions, including the minimum requirements that submissions must meet in order to be considered responsive and the manner in which those minimum requirements are to be applied.