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[Cites 0, Cited by 0] [Section 36(6)] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(6)(c) in Rajasthan Public Procurement Rules, 2012

(c)Other than in a case to which sub-rule (a) of this rule applies, a procuring entity may not disqualify a bidder on the ground that information submitted concerning the qualifications of the bidder was inaccurate or incomplete in a non-material respect. The bi d d e r may, however, be disqualified if it fails to remedy such deficiencies promptly upon request by the procuring entity;