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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Rajasthan - Subsection

Section 51(3) in Rajasthan Public Procurement Rules, 2012

(3)All bids received unsealed or in torn/damaged condition through post or by personal delivery shall be so marked on the cover by the authority receiving the same and get signed on it by the person delivering it, put in a fresh cover and reseal if so warranted. All such entries shall be attested by that authority.