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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Rajasthan - Subsection

Section 69(2) in Rajasthan Transparency in Public Procurement Rules, 2013

(2)Negotiations may, however, be undertaken only with the lowest or most advantageous bidder under the following circumstances-
(a)when ring prices have been quoted by the bidders for the subject matter of procurement; or
(b)when the rates quoted vary considerably and considered much higher than the prevailing market rates.