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[Cites 0, Cited by 0] [Section 17(5)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(5)(e) in Rajasthan Public Procurement Rules, 2012

(e)The procuring entity shall suspend or terminate the auction in the case of failures in its communication system that put at risk the proper conduct of the auction or for other reasons stipulated in the rules for the conduct of the auction. The procuring entity shall not disclose the identity of any bidder in the case of suspension or termination of the auction.