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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(1) in Rajasthan Public Procurement Rules, 2012

(1)A procuring entity may engage in a pre-qualification process, with a view to identifying, prior to inviting bids, the bidders that are qualified for any specified period of time. Registration or empanelment of prospective bidders may also be done following pre-qualification proceedings.