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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(1)(d) in Rajasthan Transparency in Public Procurement Rules, 2013

(d)the criteria and procedures to be used for ascertaining the qualifications of bidders and any documentary evidence or other information that must be presented by bidders to demonstrate their qualifications;