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[Cites 0, Cited by 0] [Section 131R] [Entire Act]

State of Bihar - Subsection

Section 131R(vii) in Bihar Financial Rules, 1950

(vii)The specifications of the required goods should be clearly stated without any ambiguity so that the prospective bidders can send meaningful bids. In order to attract sufficient number of bidders, the specification should be general and broad based to the extent feasible. Efforts should also be made to use standard specifications which are widely known to the industry.