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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Rajasthan - Subsection

Section 53(2) in Rajasthan Public Procurement Rules, 2012

(2)The bid opening committee may co-opt experienced persons in the committee to conduct the bid opening, as inappropriate procedures at bid opening are usually irreversible and may require cancellation of the bidding process with consequent delays and waste of resources.