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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Rajasthan - Subsection

Section 76(6) in Rajasthan Public Procurement Rules, 2012

(6)A procurement process, once cancelled, shall not be reopened. However, this shall not prevent a procuring entity from initiating a new procurement process for the same procurement, if required.Chapter-V Documentary Record of Procurement Process