Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act] State of Rajasthan - Subsection Section 17(1)(c) in Rajasthan Public Procurement Rules, 2012 (c)the criteria to be used by the procuring entity in determining the successful bid are quantifiable and can be expressed in monetary terms.