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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(1) in Rajasthan Transparency in Public Procurement Rules, 2013

(1)The procuring entity may prepare a panel of bidders for the subject matter of procurement that is required frequently but the details of the subject matter, its quantity, time and place is not known in advance. This list shall be valid for one year which may further be extended for another one year after recording reasons. The procuring entity may prepare separate panel for different subject matter of procurement.