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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Rajasthan - Subsection

Section 42(6) in Rajasthan Transparency in Public Procurement Rules, 2013

(6)The bid security may be given in the form of cash, a banker's cheque or demand draft or bank guarantee, in specified format, of a scheduled bank or deposit through EGRAS. The bid security must remain valid thirty days beyond the original or extended validity period of the bid.