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 37] [Entire Act]

State of Rajasthan - Subsection

Section 37(4) in Rajasthan Public Procurement Rules, 2012

(4)Bids shall be given only by manufacturer/ distributors/ bona fide dealers in the goods. The bidders shall, therefore, furnish necessary proof for the same in the prescribed format. Where applicable, proof of authorization, by the manufacturer or country distributor in India, in the prescribed format shall invariably be enclosed.