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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(2)(d) in Rajasthan Transparency in Public Procurement Rules, 2013

(d)there shall be no communication between the procuring entity and the bidders or among the bidders, other than as provided for in clauses (a) and (c) above.