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

State of Rajasthan - Subsection

Section 67(8) in Rajasthan Public Procurement Rules, 2012

(8)The bid security of the bidders whose bids could not be accepted shall be refunded soon after the agreement with the successful bidder is executed and his performance security deposit obtained. Until a formal contract is prepared and executed, the letter of award shall constitute a binding contract.