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[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(3)(i) in Rajasthan Transparency in Public Procurement Rules, 2013

(i)the manner in which the bid price is to be formulated and expressed, including a statement as to whether the price is to cover elements other than the cost of the goods, works or services themselves, such as any applicable transportation and insurance charges, customs duties and taxes etc.;