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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Rajasthan - Subsection

Section 76(2) in Rajasthan Transparency in Public Procurement Rules, 2013

(2)The successful bidder shall sign the procurement contract within a period specified in the bidding document or where the period is not specified in the bidding document then within fifteen days from the date on which the letter of acceptance or letter of intent is despatched to the successful bidder.