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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(3)(f) in Rajasthan Public Procurement Rules, 2012

(f)any bidder, invited to bid but not in a position to supply the subject matter of procurement due to changes in the specifications, may withdraw from the bidding proceedings without forfeiting any bid security that he may have been required to provide or being penalised in any way, by declaring his intention to withdraw from the procurement proceedings with adequate justification.