Section 14(2)(a) in Rajasthan Public Procurement Rules, 2012

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State of Rajasthan - Subsection

Section 14(2)(a) in Rajasthan Public Procurement Rules, 2012

(a)the procuring entity shall issue an invitation to bid by writing directly, and on the same day, to-

(i)all the bidders who can supply the subject matter procurement in terms of clause (a) and (e)(ii) of sub-rule (1);

(ii)all the bidders who are registered for the subject matter of procurement with the procuring entity or where a procuring entity does not register bidders in respect of a subject matter of procurement, it may use the list of registered bidders of any other procuring entity, if any.

(iii)In case registered bidders are not available, to at least three manufacturers or authorised dealers or authorised service centres/ providers.

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State of Rajasthan - Subsection

Section 14(2)(a) in Rajasthan Public Procurement Rules, 2012