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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Rajasthan - Subsection

Section 41(b) in Rajasthan Transparency in Public Procurement Rules, 2013

(b)The procuring entity shall take a decision to pre-qualify a bidder only in accordance with the criteria and procedures a s set out in the invitation to pre-qualify and in the pre-qualification documents.