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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Rajasthan - Subsection

Section 46(2) in Rajasthan Public Procurement Rules, 2012

(2)Prior to the expiry of the period of validity of bids, the procuring entity, in exceptional circumstances may request the bidders to extend the bid validity period for an additional specified period of time. A bidder may refuse the request without forfeiting its bid security.