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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(2)(d) in Rajasthan Public Procurement Rules, 2012

(d)following completion of negotiations, the procuring entity shall request all bidders remaining in the proceedings to present, by a specified date, a best and final offer with respect to all aspects of their proposals;