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[Cites 0, Cited by 0] [Section 34(3)] [Section 34] [Entire Act]

State of Rajasthan - Subsection

Section 34(3)(e) in Rajasthan Public Procurement Rules, 2012

(e)the detailed procedure for presentation, opening, examination and evaluation of bids; minimum requirement, if any, with respect to technical, quality and performance characteristics that bids must meet in order to be considered responsive; and the criteria to be used by the procuring entity in evaluation of bids and determining the successful bid, including any margin of preference and any criteria other than price to be used and the relative weight of such criteria;