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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Rajasthan - Subsection

Section 57(5) in Rajasthan Public Procurement Rules, 2012

(5)No negotiations shall take place except in case of first stage of two stage bidding, competitive negotiations and single source select ion between the procuring entity and a bidder with respect to qualification information or submissions, nor shall any change in price be made pursuant to a clarification that is sought under this rule.