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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(3) in Rajasthan Road Development Rules, 2002

(3)On invitation of tenders through public notice, if tenders are not received from private investors for construction of project, the Empowered Committee shall have the right to award the project to any investor after negotiation:Provided that:-the project is more attractive as compared to the projected parameters of the project in the public notice. Such offer can be made within six months of date of receipt of tenders.