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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Rajasthan - Subsection

Section 57(4) in Rajasthan Public Procurement Rules, 2012

(4)No substantive change to qualification information or to a submission, including changes aimed at making an unqualified bidder qualified or an unresponsive submission responsive, shall be sought, offered or permitted.