Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Rajasthan - Subsection

Section 76(1) in Rajasthan Public Procurement Rules, 2012

(1)A procuring entity may, for reasons to be recorded in writing, cancel the process of procurement initiated by it -
(a)at any time prior to the acceptance of the successful bid; or
(b)after the successful bid is accepted in accordance with sub-rules (4) and (5).