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

State of Rajasthan - Subsection

Section 69(3) in Rajasthan Public Procurement Rules, 2012

(3)Negotiations may, however, be undertaken only with the lowest tenderer under the following circumstances :-
(a)When ring prices have been quoted by the bidders for the subject matter of procurement;
(b)When the rates tendered vary considerably and considered much higher than the prevailing market rates.