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

State of Rajasthan - Subsection

Section 17(2)(b) in Rajasthan Public Procurement Rules, 2012

(b)The procuring entity may impose a maximum limit on the number of bidders that can be registered for the electronic reverse auction only to the extent that capacity constraints in its communications system so require, and shall select the bidders or contractors to be so registered in a nondiscriminatory manner. The procuring entity shall include a statement of the reasons and circumstances upon which it relied to justify the imposition of such a maximum limit in the record.