Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act] State of Rajasthan - Subsection Section 16(2)(c) in Rajasthan Transparency in Public Procurement Rules, 2013 (c)A minimum period of seven days, in case of emergency after recording reasons three days, shall be given to the bidders to offer their bids.