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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Rajasthan - Subsection

Section 67(5) in Rajasthan Public Procurement Rules, 2012

(5)If the decision on acceptance or rejection of a bid can not be taken within the original bid validity period due to unavoidable circumstances, all the bidders shall be requested to extend validity period of their bids up to a specified date. Reasons for not taking the decision within original validity period shall be recorded in writing.