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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(2)(e) in Rajasthan Public Procurement Rules, 2012

(e)If limited bids are invited in place of open bids, the remaining procedure of bidding and the terms and conditions of the RFP/contract including provision for bid security, performance security, liquidated damages, procurement of undelivered quantities of the subject matter of procurement, etc. shall be similar to those prescribed for procurement through open competitive bidding.