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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(1)(b) in Rajasthan Public Procurement Rules, 2012

(b)to the extent practicable-
(i)be objective, functional, generic and measurable;
(ii)set out the relevant Technical, quality and performance characteristics;
(iii)There shall be no requirement for or reference to a particular trademark or trade name, brand , patent, design or type, specific origin or producer unless there is no sufficiently precise or intelligible way of describing the characteristics of the subject matter of the procurement and provided that words such as "or equivalent" are included.