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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(2)(e) in Rajasthan Transparency in Public Procurement Rules, 2013

(e)Except as otherwise provided in this rule and provisions of Chapter-V relating to pre-qualification proceedings, bid security, publication of Notice Inviting Bids in the news papers, price of bidding documents, sale of bidding documents, pre-bid clarifications, exclusion of bids, comparison of rates of firms outside and those in Rajasthan, price/purchase preference in evaluation and dividing quantities among more than one bidder at the time of award, all other provisions of Chapter-V shall mutatis mutandis apply, but in case of matters covered under sub-rule (1) performance security shall not be obtained.