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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(2)(c) in Rajasthan Public Procurement Rules, 2012

(c)the single source may be selected out of the list of empanelled/registered bidders for the subject matter of procurement with the procuring entity or with any other procuring entity, where procuring entity uses the list of registered bidders of such other procuring entity in terms of sub-section (5) of section 19 of the Act or other reliable sources may be used for identification of a suitable firm.