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[Cites 0, Cited by 0] [Section 131R] [Entire Act]

State of Bihar - Subsection

Section 131R(i) in Bihar Financial Rules, 1950

(i)the text of the bidding document should be self-contained and comprehensive without any ambiguities. All essential information, which a bidder needs for sending responsive bid, should be clearly spelt out in the bidding document in simple language. The bidding document should contain, inter alia;