Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Rajasthan - Subsection

Section 58(3) in Rajasthan Public Procurement Rules, 2012

(3)Provided that a Bid is substantially responsive, the bid evaluation committee shall rectify nonmaterial non-conformities or omissions on the basis of the information or documentation received from the bidder.