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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(3)(b) in Rajasthan Public Procurement Rules, 2012

(b)Before the electronic reverse auction is held, the procuring entity shall issue an invitation to the auction to all bidders remaining in the proceedings, specifying:-
(i)the deadline by which the bidders must register for the auction and requirements for registration;
(ii)the date and time of the opening of the auction and requirements for the identification of bidders at the opening of the auction;
(iii)criteria governing the closing of the auction;
(iv)other rules for the conduct of the auction, including the information that will be made available to the bidders during the auction and the conditions under which the bidders will be able to bid.