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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Rajasthan - Subsection

Section 35(1) in Rajasthan Public Procurement Rules, 2012

(1)A procuring entity may choose to-
(a)call for bids in which the technical, quality and performance aspects, commercial terms and conditions and the financial aspects including the price are contained in a single envelope; or
(b)if it is of the opinion that it is essential to evaluate the Technical aspects of a bid before considering its financial aspect, call for bids in two envelopes, namely:-
(i)the Techno-commercial bid containing the Technical, quality and performance aspects, commercial terms and conditions; and
(ii)the financial bid containing financial aspects including the price.